SANTOSH MISHRA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The decision rendered in this writ shall also govern the disposal of other writ petitions being W. P. Nos. 183, 189, 190, 255, 268, 285, 286, 338, 393, 445, 499, 579, 597, 623, 704, 1367 of 2001 and 223, 401, 474, 475, 514, 1004 and 1507 of 2002, because all these writ petitions involve identical issues of facts and law.

(2.) By filing the writ under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the legality and proprietry of a Revenue Recovery Certificate (Demand), dated 22-3-2001 for recovery of Rs. 52,22,330/- issued at the instance of respondent No.1 - Central Bank of India under S. 3 of M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 (for short "M.P. Adhiniyam") read with Rule 5 of M. P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988 (for short "M.P. Niyam").

(3.) In view of the short legal controversy sought to be raised by the parties in this writ, it is really not necessary to narrate the facts in detail except which are relevant for the disposal of writs.