ZUBER QURESHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amit Singh, learned counsel for the petitioner, Sri Mohan Srivastava, learned Standing Counsel appearing for the Staterespondents and Sri Surendra Prasad Shukla, learned counsel appearing for the respondent No. 4, the Executive Officer (Apar Mukhya Adhikari), Zila Panchayat, Lalitpur, District Lalitpur.

(2.) The instant petition has been filed with a prayer to quash the Recovery Citation dtd. 5/9/2024, whereby recovery of a sum of Rs.2,00,000.00 including certain other sums has been issued against the petitioner by the respondent No. 3, the Nayab Tehsildar, Tehsil Sadar, Jhansi, District Jhansi, so far as it relates to recovery of arrears of licence fees of Zila Panchayat, Lalitpur. Further, the petitioner, by way of the present petition has sought for a direction to respondent authorities restraining them from taking any coercive action against the petitioner in pursuance of the aforesaid recovery citation.

(3.) The facts as pleaded in the writ petition are that the petitioner participated in an auction proceeding of the Zila Panchayat, Lalitpur for settling of right to remove and dispose off the bones and hides of the dead animals within the limit of Block Birdha, District Lalitpur in Zila Panchayat, Lalitpur for the year 202324, in pursuance of Etender/auction advertisement dtd. 2/3/2023.