VAKIL Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner is aggrieved by non-deposit of 1/4th amount in terms of the conditions stipulated which he says was not done deliberately for the auction bid in relation to the grant of a fishery lease of the pond in question.

(2.) Learned counsel has invited the attention of the court to the application moved on 24.8.2013 where it is alleged that the petitioner tendered the amount of Rs. One Lac to the Nazir but no receipt was issued for the same and the petitioner was informed by the then Tehsildar that the receipt will be issued later on.

(3.) To the mind of the court such a procedure with regard to government revenue and public exchequer is unknown and if the amount had been received by the Nazir, and he did not issue a receipt then it amounts to a criminal misappropriation and temporary embezzlement of government money.