AWADHESH NARAIN MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri Vikrant Pandey, learned counsel for the petitioner. Learned Standing Counsel appears for the State respondent nos.1 to 3. Shri Shrikant Shukla appears for U.P. State Food and Essential Commodities Corporation Ltd.-respondent no.4.

(2.) The Writ Petition No.57919 of 2011 has been filed challenging the recovery of Rs.61,14,271/- as arrears of land revenue under Rule 236 of UP ZA & LR Rules by the Tehsildar vide citation dated 19.9.2011 to recovery the amount after adjusting his retirement dues from the petitioner for the losses caused to the Corporation, on the failure of the petitioner of the supervision and control while serving as District Incharge of the godowns of the Corporation storing foodgrains in the year 2004-05.

(3.) An interim order was passed on 21.10.2011, staying the recovery provided the petitioner furnishes adequate security to the satisfaction of U.P. State Food and Essential Commodities Corporation Ltd (the Corporation) through its Managing Director-respondent no.4 within 30 days.