VIPIN VERMA Vs. COLLECTOR DISTRICT LUCKNOW AND ORS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Chandra Shekhar Pandey, learned counsel for the respondent nos. 3 and 4 as well the learned Standing Counsel for the respondent nos. 1 and 2 .

(2.) The impugned recovery is sought to be made from the petitioner through a citation dated 24.11.2015 issued by the Tehsildar, , in Form No. 69 under Rule 236 read with Section 282 of the U.P. Z.A & L.R. Act 1950 and the rules frame thereunder.

(3.) Apart from the liability being denied by the petitioner, who is the owner of the vehicle, the petitioner 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 citation has been issued.