NIVAS ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Aishwarya Vardhan, Advocate holding brief of Ms. Vishakha Pande, learned counsel appearing for the petitioners and Sri Pradeepta Kumar Shahi, learned Standing Counsel for the State Respondents.

(2.) Present writ petition has been instituted with following relief :

(3.) Brief facts as narrated in the writ petition are, the recovery in question has been initiated owing to non-delivery of Custom Milled Rice (CMR) for the Kharif Marketing Season 2012-13. Petitioner is a licensee authorised for hulling of paddy provided by the State Government to be returned back as Custom Milled Rice. Petitioner was served with a notice dtd. 16/9/2013 to pay an amount of Rs.56,61,186.00 towards non-delivery of Custom Milled Rice. Thereafter further extension of 30 days was accorded vide letter dtd. 11/12/2013.