D.S.Sinha and Lakshmi Bihari, JJ. - (1.) Heard Sri Vijay Bahadur Singh, the learned counsel appearing for the petitioner and Sri Vinay Malaviya, learned Standing Counsel of the State of U.P., representing the respondents.
(2.) The notice dated December 21, 1990 and citation dated June 21, 1991, photo copies whereof are appended to the petition as Annexures '2' and '5' respectively, are under challenge in this petition under Article 226 of the Constitution of India.
(3.) By the impugned notice and the citation proceedings against the petitioner have been initiated for recovery of a sum of Rs. 19,41,297.72 alleged to be recoverable as arrears of land revenue under Section 3 of the U.P. Industrial Peace (Timely Payment of Wages) Act, 1978.;