Patna High Court - Orders
Saroj Kumar Jha vs The B.M.,State Bank Of India& on 20 October, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.1209 of 2006
Saroj Kumar Jha son of Kaushlendra Jha, resident of village Khutavna,
P.S. Benipatti, District-Madhubani.
......Petitioner.
Versus
1. The Branch Manager, State Bank of India, A.D. Bank, Madhubani.
2. Regional Manager, State Bank of India, Muzaffarpur.
..... Respondents.
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For the petitioner : Mr. Dharmesh Kumar Shrivastava, Advocate.
For the Bank : Mrs. Namrata Mishra, Advocate.
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03/ 20.10.2011Heard learned counsel for the petitioner and learned counsel for the respondents.
2. This writ petition has been filed by the petitioner for directing the respondents to settle the agricultural loan of the petitioner in accordance with law, i.e. with simple interest and not with compound interest and for other ancillary relief. In this connection, learned counsel for the petitioner relies upon two decisions of a Bench of this Court in case of Jahuri Yadav & ors. Vrs. The Bank of India & Ors. reported in 1998(3) PLJR 214 and in case of Jainath Prasad vs. State of Bihar & Ors. reported in 1999(3) PLJR 227.
3. In the said circumstances, the petitioner is directed to approach the Branch Manager, State Bank of India, A.D.B. Branch, Madhubani by way of filing an application giving details of his claim and also referring to the principles of law settled by the courts of law. If such an application is filed by the petitioner before the said authority within four weeks along with a copy of this order, the said authority shall decide the same in accordance with the settled -2- principles of law expeditiously, preferably within a period of four months thereafter.
4. With the aforesaid observation/direction, this writ petition is disposed of.
(S. N. Hussain, J.) Sunil