Sobran Lal Gautam vs The State Of U.P. Thorugh ...
2011 Latest Caselaw 1552 ALL

Citation : 2011 Latest Caselaw 1552 ALL
Judgement Date : 6 May, 2011

Allahabad High Court

Sobran Lal Gautam vs The State Of U.P. Thorugh ... on 6 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 4259 of 2011
 

 
Petitioner :- Sobran Lal Gautam
 
Respondent :- The State Of U.P. Thorugh Collector, Hardoi
 
Petitioner Counsel :- Umesh Chandra Vishwakarma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Heard learned counsel for the parties and perused the record. With the consent of the parties the writ petition is being disposed of at the admission stage.

On account of default of payment of dues by impugned citation of recovery, the respondents have proceeded to recover dues in question.

Accordingly, the writ petition is disposed of with the direction to the petitioner to pay the entire dues in six equal quarterly instalments. First instalment will fall due in the month of July, 2011. However, in default of payment of dues, it is open for the respondents to proceed against the petitioner.

Subject to above, the writ petition stands disposed of.

Order Date :- 6.5.2011

Rizvi