LAWS(UTN)-2022-1-103

AMRIK SINGH Vs. COLLECTOR/ DISTRICT MAGISTRATE

Decided On January 05, 2022
AMRIK SINGH Appellant
V/S
Collector/ District Magistrate Respondents

JUDGEMENT

(1.) Petitioner is challenging citation dtd. 8/11/2021 issued by Tehsildar, Sitarganj, District Udham Singh Nagar. The said citation is for recovery of Rs.71,02,565.00+ recovery and other charges.

(2.) By means of this writ petition, petitioner has sought the following reliefs:

(3.) On the last occasion, learned counsel for petitioner had submitted that amount mentioned in the recovery citation is many times more than what petitioner is liable to re-pay to State Bank of India.