HAR GOVIND Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant writ petition is directed against the order dtd. 14/12/2021 issued by the office of District Magistrate, Auraiya. In fact, it is a recovery certificate issued on 14/12/2021 by the Project Director, State Urban Development Agency (Rajya Nagriya Vikas Abhikaran) mentioning that in pursuance of order of District Magistrate, who is Chair Person of District Urban Development Agency (Zila Nagriya Vikas Abhikaran), Auraiya, an enquiry was held in relation to the eligibility of the candidates, who had availed the benefit under the Pradhan Mantri Awas Yojna (Urban). In the said enquiry, the petitioners were found to be ineligible. Consequently, the amount drawn by them under the said scheme i.e. a sum of Rs.2,00,000.00 is sought to be recovered from each of them.

(2.) The petitioners have also challenged the consequential order issued by the Executive Officer, Nagar Panchayat, Bidhuna calling upon the petitioners to deposit the said amount by means of demand draft in his office failing which, the amount will be recovered as arrears of land revenue.

(3.) We have heard learned counsel for the petitioners, learned standing counsel for the State-respondents, Sri Abhinav Ojha, Advocate on behalf of the respondent Nos.2 and 4 and Sri Manvendra Nath Singh, Advocate on behalf of the respondent No. 6.