BIRENDRA SINGH BISHT Vs. KUMAON MANDAL VIKASH NIGAM

JUDGEMENT

(1.) By means of instant petition, the petitioner seeks the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) The petitioner is tenant of the premises owned by the respondent no.1 Kumaon Mandal Vikash Nigam ( "the KMVN "). The KMVN sent a communication dtd. 2/2/2023 for recovery of Rs.1,56,69,695.00 from the petitioner to the Collector, Nainital. This communication was marked as RC 66/22-23. to respondent no.3 Tehsildar, Haldwani. On 2/9/2023, the respondent no.3, Tehsildar, Haldwani made a communication to the Bank seeking account details of the petitioner and in that communication, the petitioner has been termed as defaulter. This communication dtd. 2/9/2023 of the respondent no.3, Tehsildar is impugned herein.