UNION OF INDIA Vs. SATINDER NATH VERMA HUF

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners.

(2.) THE grievance of the petitioners is that Kisan Vikas Patras could not have been issued to the complainant Dr. Satinder Nath Verma-Karta (HUF). They have been issued irregularly and wrongly in contravention of the Rules as per notification dated 23rd March, 1988 of the Government of India.

(3.) TWO questions arise for our consideration, (i) "What shall be the effect of acceptance of the amount and keeping in deposit ?" and (ii) Whether the petitioners acting through its employees could take advantage of its own wrong"?