DINA NATH MALHOTRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners, by this writ petition, seek a writ of prohibition to restrain the respondents from recovering the alleged dues as arrears of land revenue or otherwise. Petitioners seek a restraint on the respondents from taking any coercive steps for recovery of the alleged dues except in due course of law and/or without getting the same finally adjudicated from a Civil Court. Petitioners also seek a declaration that the order issued to the Collector for recovery, be declared to be without jurisdiction and be quashed. Further, petitioners seek a direction for release of postal articles belonging to M/s. Hind Pocket Books Pvt. Ltd. and Gharelu Library Yojna and other postal mails/articles including letters, envelopes, business reply cards, registered letters, money orders etc., belonging to the said concern, withheld illegally.

(2.) The facts in brief culminating in filing of the present writ petition, may be briefly noted:

(3.) Rule in the writ petition was issued on 17-12-1979. Stay of recovery and withholding of the mail, subject to the petitioner No. 1 giving personal security to the satisfaction of the Post Master (General) was ordered. Pleadings have since been completed. Arguments were heard and judgment reserved on 11-12-2002.