REGENT COMPUTRONICS PVT. LTD.

NAUBAHAR SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

MAHARANA FUTTEHSANGJI V. DESSAI KULLIANRAIJI [REFERRED TO]
SALAMAT RAJ V. NUR MOHAMED KHAN [REFERRED TO]
MAHARASHTRA STATE FINANCIAL CORPORATION V. ASHOK KUMAR AGARWAL [REFERRED TO]
NANHEKHAN V. SANPAT [REFERRED TO]
RAM MURTI V. PURAN SINGH [REFERRED TO]
BOMBAY DYEING AND MANUFACTURING COMPANY LIMITED VS. STATE OF BOMBAY [REFERRED TO]
A S K KRISHNAPPA CHETTIAR C T C T CHIDAMBARAM CHETTIAR SOMASUNDARAM ALIAS NACHIAPPA CHATTIA VR A U UMAYAL ACHI VS. S V V SOMIAH NAVNIAPPA CHETTIAR:N SV V NACHIAPPA CHETTIAR:N SV V NACHIAPPA CHETTIAR:S V V SOMIAH NAVNIAPPA CHETTIAR [REFERRED TO]
C BEEPATHLIMA VS. VELASURI SHANKARANARAYANA KADAMBOLITHAYA [REFERRED TO]
TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED TO]
TOWN MUNICIPAL COUNCIL ATHANI VS. PRESIDING OFFICER LABOUR COURTS HUBLI [REFERRED TO]
NITYANANDA M JOSHI VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
SUSHILA DEVI VS. RAMANANDAN PRASAD [REFERRED TO]
MOHAMMAD ASHFAQ VS. STATE TRANSPORT APPELLATE TRIBUNAL U P [REFERRED TO]
STATE OF HARYANA VS. SUKHDEV [REFERRED TO]
BAILOCHAN KARAN VS. BASANT KUMARI NAIK [REFERRED TO]
STATE OF KERALA VS. V R KALLIYANIKUTTY [REFERRED TO]
L S SYNTHETICS LIMITED VS. FAIRGROWTH FINANCIAL SERVICES LIMITED [REFERRED TO]
DAMODARAN PILLAI VS. SOUTH INDIAN BANK LTD [REFERRED TO]
NARENDRA KUMAR VS. COLLECTOR [REFERRED TO]
MAHAVIR SAHKARI AVAS SAMITILTD VS. STATE OF U P [REFERRED TO]
VIMAL ORGANICS LTD VS. STATE OF U P [REFERRED TO]
ISLAMUDDIN VS. UMESH CHANDRA TIWARI [REFERRED TO]
Hari Raj Singh VS. Sanchalak Panchayat Raj U.P. Govt. Lucknow and others [REFERRED TO]

JUDGEMENT

(1.) Head Sri Atul Mehra, learned counsel for the petitioners and learned Standing Counsel for the State of U.P.

(2.) This writ petition under Art. 226 of Constitution of India has been filed by four petitioners (petitioner no. 2 having died during pendency of the writ petition, is substituted by his legal heirs), challenging recovery of Rs. 6,96,222.50.00 in respect whereto impugned citation dated 24.04.2002 has been issued by Tehsildar, Nahtor, District - Bijnor. They have also challenged recovery certificate dated 04.04.2002, issued by U.P. Financial Corporation (hereinafter referred to as 'U.P.F.C.'), requesting Collector, Bijnor to recover Rs. 8,98,222.50.00 as arrears of land revenue, being outstanding amount of loan advanced by U.P.F.C., and recovery charges of Rs. 69,622.25/-, from petitioners.

(3.) Brief facts as stated in writ petition are that Ram Pal Singh (late) S/o Shadi Singh (late) constituted a partnership firm in the name and style of M/s Gramin Udhyog Shala Cane Crusher for manufacturing khandsari sugar. It obtained loan of Rs. 78,500.00 in the year 1972-73, repayable in 10 years to U.P.F.C. Loanee committed default and could not repay instalments in time. Recovery certificate was issued against petitioners and the firm in the year 1979 to recover outstanding dues at that time as arrears of land revenue. Pursuant thereto, plant and machinery of manufacturing unit of firm was auctioned in 1980 and land and building was auctioned in 1981. Thereafter, petitioners did not hear anything. It is only on 04.04.2002, recovery certificate has been issued by U.P.F.C. pursuant whereto impugned citation has been issued by Tehsildar.

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NAUBAHAR SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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