Ram Prakash vs State of H.P. and Another

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

That writ in the nature of mandamus may kindly be issued and the Respondent department be directed to defer the proceedings against the present Petitioner regarding the possession of property in notice dated 26-5-2011 and 13-1-2011.

That the notices issued by the bank dated 26-5-2011 and 13-1-2011 are arbitrary and illegal and may very kindly be quashed and set aside.

That in alternate the Respondent may very kindly be directed to grant the remaining amount in favour of the present Petitioner i.e. three lakhs so he may submit the overdue amount to the Respondent Bank or the overdue amount be deducted from the remaining amount.

It is seen that the Petitioner has already filed representation, Annexure P-4 before the first Respondent. There will be a direction to the first Respondent to look into the representation and take appropriate action in accordance with law, justice and equity within a period of two week. Further proceedings pursuant to Annexure P-3 will be deferred till such time.

The Writ Petition is disposed of, so also the pending application(s), if any.