- (1.) Heard Sri J.J. Munir, learned counsel for petitioner and perused the record.
(2.) It is contended that Exhibition Committee, though is managed personally by officers of District Administration but in fact it is a private registered society and neither a Department of Government nor Corporation. It is also not incorporated in statute. Therefore, respondents have no authority to recover amount payable by petitioner to above society, as arrears of land revenue and demand of recovery of aforesaid amount as arrears of land revenue is patently without jurisdiction since Section 3 of Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 (hereinafter referred to as 'Act 1972') has no application.
(3.) In the counter affidavit filed by respondents status of Exhibition Committee has not been replied at all.;