RAM SUMER PURI Vs. BHUMI SANRAKSHAN ADHIKARI GHAZIPUR

JUDGEMENT

(1.) Heard Shri P. N. Tripathi, learned counsel appearing for the petitioner and Sri Sabha Jeet Yadav, learned standing counsel of the State of U. P., representing the respondents.

(2.) A sum of Rs. 6,154.80 is being recovered from the petitioner through the citation dated 9th July, 1991, a copy whereof is Annexure-1 to the petition. This writ petition has been filed by the petitioner to challenge the legality of the citation and for quashing thereof.

(3.) The principal contention of the petitioner is that under the alleged Debt Relief Scheme of the year, 1990, the State Government have given rebate upto Rs. 10,000 for any loan advanced by any bank or cooperative society or Government itself, and amount sought to be recovered being below Rs. 10,000 is covered by the said Scheme. Therefore, the impugned recovery cannot be effected.