MOHAMMAD UMAR Vs. NAGAR PALIKA KHATIMA

JUDGEMENT

(1.) Heard Sri Diwakar Ram Sharma, holding brief of Sri Rahul Sripat, learned counsel of the petitioner and Sri O.P. Singh, learned Standing counsel representing the respondents Nos. 4 and 5. No body appears for the remaining respondents though the case has been taken up on revision of the cause list.

(2.) The learned counsel appearing for the parties jointly pray and agree that instant petition may be disposed of finally though it has not been admitted formally. Accordingly, the Court proceeds to do so.

(3.) An amount of Rs. 19,350.00 is sought to be realised from the petitioner through the Citation dated 9-7-1991 issued by the respondent No. 5, a photostat copy whereof is Annexure-IVth to the petition.