M.Katju, G.K.Gupta, JJ. - (1.) The petitioner has challenged the impugned recovery, Annexure-1 to the writ petition.
(2.) The recovery is for a sum of Rs. 8,30,269.00 which is said to have been against the cash credit granted by Oriental Bank of Commerce, Branch Amethi, Sultanpur.
(3.) The learned counsel for the petitioner has relied upon a decision of this Court in Sharda Devi v. State of V. P. and Ors., (2001) 3 UPLBEC 1941 and has urged that the recovery cannot be made as an arrears of land revenue.;