Allahabad High Court
Meharban Singh vs Union Of India & Others on 3 August, 2010
Author: V.K. Shukla
Bench: V.K. Shukla
Court No. - 21 Case :- WRIT - C No. - 45438 of 2010 Petitioner :- Meharban Singh Respondent :- Union Of India & Others Petitioner Counsel :- Pramod Kumar Respondent Counsel :- C.S.C.,A.N. Rai,A.S.G.I. 2010/1546 Hon'ble V.K. Shukla,J.
Heard learned counsel for the petitioner, learned Standing counsel and Sri Sabeb Tewari Advocate as well as Shahid Kazmi, Advocate for respondents. Only prayer made by petitioner that he has moved an application on 10.06.2010 before Branch Manager Central Bank of India Achchalda Branch Tehsil Vidhuna, District Vidhuna respondent no. 2 for consideration of his claim for extending the benefit of Agricultural Debt Waiver and Debt Relief Scheme-2008.
Consequently, in the fact of the present case Branch Manager Central Bank of India Achchalda Branch Tehsil Vidhuna, District Vidhuna respondent no. 2 is directed to consider the request made by the petitioner on 10.06.2010 in accordance with law preferably within next two months from the date of presentation of certified copy of this order. Whatever decision so taken on the same, copy of the same be communicated to the petitioner. However it is made clear that in case decision has already been taken then no fresh decision is required to be taken and copy of the decision taken earlier be communicated to the petitioner.
With the above direction present writ petition is disposed of. Order Date :- 3.8.2010 Dhruv