COLLECTOR, DISTRICT KHERI & ORS Vs. MAHESH PRASAD

JUDGEMENT

(1.) THE case called out. Mr. R.K. Gupta, learned Counsel for the appellants is present but none is present for the respondent.

(2.) AS it is an old appeal of the year 1997, we deem it appropriate to decide it on merit.

(3.) THE appellants are the officers of the District Lakhimpur Kheri. The appellant Nos. 2 to 4 had under the Integrated Rural Development Programme helped the complainant Sri Mahesh Prasad to run a poultry farm and arranged for a loan of Rs. 20,000 from the Saryu Gramin Bank, Jatpurva, Pargana Dhourhara Admittedly the complainant received the first instalment of Rs. 9,000 on 22.3.1993 and he opened his poultry farm. The Khand Vikas Adhikari obtained two cheques from the bank out of the loan amount sanctioned to the complainantone for Rs. 6,000 and the other for Rs. 3,750 and sent them to M/s. Kefco, New Delhi and M/s. Beg Farms Private Limited, New Delhi through Mallik Poultry Farm, Randhava, Panjabi Colony, Lakhimpur Kheri respectively for supply of the necessary material and the broiler chicks. Admittedly both the cheques had been received by the drawees but it appears that both of them failed to make the supply good. The complainant felt aggrieved of the deficiency in service on their part and filed his complaint impleading the appellants in the array of opposite parties.