Allahabad High Court
Mohd. Siddque @ Saddique vs State Of U.P. And 3 Others on 22 February, 2021
Bench: Sunita Agarwal, Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - C No. - 5240 of 2021 Petitioner :- Mohd. Siddque @ Saddique Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Umair Mahmood Counsel for Respondent :- C.S.C. Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Deepak Verma,J.
It is contended that the petitioner had taken a loan from the respondent no.3 for running a bookshop under State Sponsored Scheme in the year 1995-96.
The contention is that the outstanding loan had been set off on an exemption given by the respondent no.3 under the State scheme.
However, after a period of 25 years, a show cause notice dated 2.12.2020 had been issued showing the recovery of 1,89,418/- till 1.12.2020. The prayer in the writ petition is to quash the show cause notice.
Considering that the petitioner had been called up to answer the show cause notice, this Court does not find any justification to entertain the challenge. However, it is directed that the petitioner shall submit a proper reply to the show cause notice dated 2.12.2020 giving details of the exemption, if any granted to him. In case, such a reply is filed within a period of three weeks along with the copy of this order, the respondent no.3 would be under obligation to take an expeditious decision, in accordance with law, by passing a reasoned and speaking order within a further period of four weeks.
The writ petition is, accordingly, disposed of.
Order Date :- 22.2.2021 Harshita