AJMAL KHAN Vs. COLLECTOR LUCKNOW & ORS

JUDGEMENT

(1.) Learned counsel for the petitioner has tendered the stamp in relation to all the eight recovery citations, which are accepted and are taken on record.

(2.) Heard learned counsel for the petitioner and Shri Chandra Shekhar Pandey, learned counsel for the U.P.S.R.T.C/respondent No.3 as well as learned Standing Counsel for the respondent Nos.1 and 2.

(3.) The petitioner has challenged the recovery proceedings that arise out of an accident claim. The recovery is being made under the provisions of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 and the rules framed thereunder. The petitioner denies liability, who is the owner of vehicle and contends that the recovery, which is sought to be made from him, is not in accordance with law and even otherwise, it cannot be recovered as arrears of land revenue through a process under which the impugned citations have been issued.