REGENT COMPUTRONICS PVT. LTD.

MOHAMMAD UMAR SON OF ILAHI BUX Appellant

V/S

COLLECTOR/DISTRICT MAGISTRATE Respondents

Referred Judgements :-

MUMTAZ ALI V. SUB DIVISIONAL MAGISTRATE AND ORS. [REFERRED TO]
CHIRANJI LAL V. COLLECTOR AND ORS. [REFERRED TO]
SUMER SINGH V. COLLECTOR CUM DISTRICT MAGISTRATE [REFERRED TO]
MUNNI LAL V. COLLECTOR,HAMIRPUR AND ORS. [REFERRED TO]
ANGAD PANDEY V. TOWN AREA COMMITTEE,KURERA,DISTRICT HMIRPUR [REFERRED TO]
RAJ BAHADUR SINGH V. COLLECTOR ETAWAH CUM DISTRICT MAGISTRATE,ETAWAH AND ORS. [REFERRED TO]
B C MOHINDRA VS. MUNICIPAL BOARD SAHARANPUR [REFERRED TO]
INDIAN ADMINISTRATIVE SERVICE S C S ASSOCIATION U P NIROTHILAL GUPTA VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF SALES TAX M P VS. POPULAR TRADING CO UJJAIN [REFERRED TO]
STATE OF KERALA VS. P V NEELAKANDAN NAIR [REFERRED TO]
BHAGWATI PRASAD PALIWAL VS. TOWN AREA COMMITTEE [REFERRED TO]
MAHESH CHANDRA VS. ZILA PANCHAYAT MAINPURI [REFERRED TO]
SURENDRA KUMAR RAI VS. ZILLA PARISHAD JHANSI [REFERRED TO]
RAM BILAS TIBRIWAL VS. CHAIRMAN MUNICIPAL BOARD TITRI BAZAR [REFERRED TO]
SUBHASH CHAND VS. COLLECTOR ETAWAH [REFERRED TO]
TITU SINGH VS. D M COLLECTOR MATHURA [REFERRED TO]

JUDGEMENT

(1.) All these bunch cases involving common question of law are being decided together.

(2.) The facts of each writ petition are as hereunder: 1. Writ Petition No. 31782 of 1992

(3.) The order impugned in the writ petition is the citation dated 31.8.1992 (Annexure-2 to the writ petition). A contract for realisation of Tehbazari dues for the financial year 1990-91 was granted to the petitioner the highest bidder for Rs. 2,85,000/-. The petitioner entered into an agreement. The petitioner claims to have deposited a sum of Rs. 2,00,000/-. Admittedly, a sum of Rs. 85,000/- remained outstanding towards the contract in question which is sought to be recovered as arrears of land revenue. The contention of the petitioner is that the provisions of Section 291 of the U.P. Municipalities Act are not applicable. According to the petitioner the contract money cannot be recovered as arrears of land revenue,

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MOHAMMAD UMAR Vs. COLLECTOR DISTRICT MAGISTRATE

Referred Judgements :-

JUDGEMENT

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