- (1.) Heard Sri Chandra Bhan Gupta, learned counsel for petitioners, Sri Shivam Yadav, learned counsel for respondent No. 2, Kanpur Development Authority and learned Standing Counsel for respondent Nos. 1, 3 and 4.
(2.) With the consent of learned counsel for parties, we proceed to hear and decide this case finally at this stage.
(3.) This writ petition under Article 226 of Constitution of India has been filed challenging recovery certificate (undated) annexure 4 to the writ petition issued by Kanpur Development Authority (hereinafter referred to as "KDA") to Collector, Kanpur (City) for recovery of Rs. 4,62,400/- as arrears of land revenue under Section 40 of U.P. Urban Planning and Development Act, 1973 (hereinafter referred to as "Act, 1973").;