MD. TASLIMUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in the present Letters Patent Appeal is to an order passed by Learned Single Bench on 10.05.2016 whereby, the proceeding initiated against the appellant for recovery of arrears of use and occupation of Bungalow No. 2, Motilal Nehru Marg, New Delhi, was dismissed. The appellant was a Member of Parliament. He wasallotted such Bungalow as Member of Parliament.

(2.) The allotment of the Bungalow was cancelled with effect from 26.05.1999 after dissolution of 12th Lok Sabha on 26.04.1999. But since, the appellant did not vacate the Bungalow allotted, the proceedings for recovery of the arrears of rent on account of use and occupation of the Bungalow were initiated and allowed against him under the Revenue Recovery Act, 1890 by the Assistant Collector, New Delhi.

(3.) Two recovery certificates were forwarded to the Collector, Araria, for recovery of Rs. 10,26,919.00 as Annexure-'F' and Rs. 6,616/- Annexure-'F/1' on 05.12.2001 and 14.12.2001 respectively.