VISHANJI TOKARSI Vs. COLLECTOR KANPUR NAGAR

JUDGEMENT

(1.) Heard Sri V. B. Tiwari, learned counsel appearing for the petitioner, Sri Vinay Malviya, learned standing counsel of the State of U. P., representing the respondent Nos. 1 and 2 and Sri Sudhir Agarwal, learned counsel representing the respondent No. 3, at length and in detail.

(2.) Though the petition is not admitted formally, yet it is ready for final hearing inasmuch as requisite affidavits between the parties have already been exchanged. Learned counsel appearing for the parties jointly pray and agree that the petition may be disposed of finally. The Court, therefore, proceeds to dispose of the petition finally.

(3.) By means of the impugned citation dated 22nd January, 1998, a photo-copy whereof is Annexure-1 to the petition, a sum of Rs. 31,128 is being recovered from the petitioner as arrears of land revenue towards the dues of Kanpur Electricity Supply Administration, Kanpur Nagar, the respondent No. 3, which is, indisputably, a Government undertaking as defined in the Uttar Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1958, hereinafter called the 'Act'.