Wasi Ahmad And Another vs State Of U.P. And Others
2011 Latest Caselaw 4708 ALL

Citation : 2011 Latest Caselaw 4708 ALL
Judgement Date : 16 September, 2011

Allahabad High Court

Wasi Ahmad And Another vs State Of U.P. And Others on 16 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 53990 of 2011
 

 
Petitioner :- Wasi Ahmad And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Syed Wajid Ali
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

By the impugned order the recovery is being sought in respect of the amount which has been paid in excess.

Learned counsel for the petitioners submitted that the amount sought to be recovered without making out a case of misrepresentation or fraud and, therefore, recovery is not justified.

Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Till the next date of listing, the operation of the impugned order dated 17.8.2011, which are Annexures-3 and 4 of the writ petition, shall remain stayed.

Order Date :- 16.9.2011