writ petition No. 8958 of 1986 : Satish Kumar v. Allahabad Mandal Vikas Nigam Ltd. decided on 4th of March, 1987. - (1.) Grievance raised in this petition is against recovery sought to be made as arrears of land revenue by Allahabad Mandal Vikas Nigam Limited (respondent No. 1) on account chilly that the respondent No. 1 not being a Notified Corporation within the meaning of U.P. Public Moneys (Recovery of Dues) Act, 1972. There may not be recovery as arrears of land revenue. This view we have taken in
(2.) The petition, accordingly, succeeds and is allowed without prejudice to the respondent No. 1 proceeding to recover the amount due not otherwise than in accordance with law. The citation dated 1.8.1986 is quashed. Petition accordingly allowed.;