Allahabad High Court
M/S Suresh Chandra Varshney vs Rajkiya Audyogic Evam Krishi ... on 21 April, 2016
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 40635 of 2002 Petitioner :- M/S Suresh Chandra Varshney Respondent :- Rajkiya Audyogic Evam Krishi Pradarshani & Ors. Counsel for Petitioner :- J.J. Munir Counsel for Respondent :- C.S.C. Hon'ble Sudhir Agarwal,J.
Hon'ble Shamsher Bahadur Singh,J.
1. The only argument advanced is that recovery certificate issued by Collector is wholly without jurisdiction as the amount in question is not recoverable as arrears of land revenue.
2. Learned Standing Counsel wants some time to prepare the case.
3. As prayed, list in the week commencing 02.05.2016.
Order Date :- 21.4.2016 Pravin