MOHD NASIM Vs. STATE OF U P

JUDGEMENT

(1.) SRI Sharad Madhyan, learned counsel appeared for petitioner and learned Standing Counsel for the respondents. They are heard.

(2.) THE short question involved in this petition for determination by this Court is whether a defaulter who has been detained in custody for a period of 15 days in respect of any arrears recoverable as arrears of land revenue, can be arrested and detained again in a recovery proceeding relating to the same arrears.

(3.) THE above referred decision of this Court was taken into consideration by the Apex Court in Ram Narayan Agarwal etc. etc. v. State of U. P. and others, AIR 1984 SC 1213 and the same stands affirmed by the Apex Court, though the actual controversy before the Apex Court was s bit different.