- (1.) The Collector exercising powers under Sec. 286 -A of the U.P. Zamindari Abolition and Land Reforms Act has to objectively consider whether it is just and proper to appoint a receiver after giving an opportunity of hearing to the defaulter but he is not bound to exhaust the modes of realisation contained in Clauses (a) to (f) of Sec. 279 of the said Act before appointing a receiver under Sec. 286 -A of the Act.
(2.) Let the writ petition be now listed before the learned Single Judge with the above answer.
(3.) Pronounced under Rule 1(2) of Chapter VII of the Rules of Court. Kunwar Bahadur Asthana, C.J.;