KINU SARKAR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Present writ petition has been filed by the petitioner challenging the recovery citation dated 08.06.2016 issued by Tehsildar, Gadarpur, District Udham Singh Nagar/respondent no.3.

(2.) Case of the petitioner is that petitioner is a proprietor of Sarvsri R.B. Enterprise, Gadarpur. Petitioner carries on a business of sewing/stitching and quilts (Rajai). After starting the business, the daughterin-law of the petitioner incurred loss and business was closed in the year 2013.

(3.) It is the contention of learned counsel for the petitioner that petitioner has nothing to do with the aforesaid business and being a father-in-law he became proprietor of the firm. Petitioner is a poor labourer and was never involved in the business.