SCOOTERS INDIA LIMITED Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for parties.

(2.) Recovery notice dated 6.2006 issued by Tehsildar, Tehsil Sadar, Lucknow pursuant to recovery certificate issued by Commissioner for recovering of Rs. 24.1 crores along-with recovery charges has been challenged in the present writ petition on the ground that the aforesaid proceedings are patently illegal and without jurisdiction inasmuch as no such recovery can be made as arrears of land revenue.

(3.) Learned counsel for the petitioner submitted that petitioner is a Company registered under the Companies Act, 1956 and dealing in manufacturing and sale of three wheelers with a unit at Sarojini Nagar, Lucknow.