1

A.F.R.

Neutral Citation No. ­ 2024:AHC:185932­DB

Court No. ­ 29

Case :­ WRIT ­ C No. ­ 35981 of 2024

Petitioner :­ Zuber Qureshi

Respondent :­ State Of Up And 3 Others

Counsel for Petitioner :­ Amit Singh,Syed Shhail Husain

Counsel for Respondent :­ C.S.C.,Surnedra Prasad Shukla

Hon'ble Vivek Kumar Birla,J.

Hon'ble Dr. Yogendra Kumar Srivastava,J.

(Per : Dr. Yogendra Kumar Srivastava, J.)

1. Heard Sri Amit Singh, learned counsel for the petitioner, Sri

Mohan Srivastava, learned Standing Counsel appearing for the

State­respondents   and   Sri   Surendra   Prasad   Shukla,   learned

counsel   appearing   for   the   respondent   No.   4,   the   Executive

Officer   (Apar   Mukhya   Adhikari),   Zila   Panchayat,   Lalitpur,

District ­ Lalitpur.

2. The instant petition has been filed with a prayer to quash the

Recovery Citation dated 05.09.2024, whereby recovery of a sum

of Rs.2,00,000/­ including certain other sums has been issued

against   the   petitioner  by the  respondent  No.   3,  the  Nayab

Tehsildar, Tehsil sadar, Jhansi, District ­ Jhansi, so far as it

relates to recovery of arrears of licence fees of Zila Panchayat,

Lalitpur. Further, the petitioner, by way of the present petition

has sought for a direction to respondent authorities restraining

them from taking any coercive action against the petitioner in

pursuance of the aforesaid recovery citation.

3.  The   facts   as   pleaded   in   the   writ   petition   are   that   the

2

petitioner participated in an auction proceeding of the Zila

Panchayat, Lalitpur for settling of right to remove and dispose

off the bones and hides of the dead animals within the limit of

Block ­ Birdha, District Lalitpur in Zila Panchayat, Lalitpur for

the   year   2023­24,   in   pursuance   of   E­tender/auction

advertisement dated 02.03.2023.

4. In the auction proceeding, the tender of the petitioner having

been found to be the highest his bid was accepted and the work

order was issued in his favour on 05.04.2023. The petitioner

thereafter deposited the licence fee.

5. It is sought to be asserted that the work of the petitioner as

per the terms of the construct, was obstructed by certain private

persons and in spite of complaints to the respondent authorities

there was inaction on their part. Resultantly the petitioner was

unable to carry on the work of collection of bones and hides of

the dead animals and as consequence suffered huge losses.

6.  A   recovery   certificate   dated   12.08.2024   issued   by   the

respondent No. 4, in respect of an amount stated to be due

under the contract, was forwarded to the respondent No. 2, the

District   Magistrate,   Jhansi   for   recovery   of   an   amount   of

Rs.2,00,000/­ and consequent to the same Recovery Citation

dated 05.09.2024 has been issued.

7.  A representation dated 09.09.2024 is stated to have been

submitted by the petitioner before the respondent No. 4, the

Executive Officer, Zila Panchayat, Lalitpur, District Lalitpur and

also the Additional District Magistrate (Finance & Revenue)

Jhansi   on   09.09.2024   seeking   withdrawal   of   the   recovery

3

certificate by pointing out that the amount due towards balance

of   Licence   Fee   could   not   be   recovered   as   arrears   of   land

revenue.

8.  Aggrieved by the recovery proceeding and inaction on the

part of the respondent authorities in according consideration to

the representation thereagainst, the present petition has been

filed.

9. The writ petition raises a pure legal question, and therefore,

with the consent of parties the same is being disposed of at the

stage of admission itself without calling for affidavits.

10. The principal ground which has been urged in support of

the petition is that the authorities of the Zila Panchayat have no

legal right to issue a recovery certificate in respect of any arrears

of Licence Fee, and that the State authorities also do not have

any jurisdiction  in  law  to issue a  recovery citation  for the

purpose. It is submitted that the only method for recovery of any

such amount is to approach the court of competent jurisdiction

under Section 158(1) of the U.P. Kshettra Panchayat and Zila

Panchayat Adhiniyam, 1961 ( the Adhiniyam 1961).

11. Counsel for the State respondents and the counsel for the

respondent­Zila Panchayat have not been able to point out

anything to the contrary which may indicate that recovery of a

contractual amount in regard to Licence Fee stated to be due

under the provisions of the Adhiniyam 1961, can be recovered

as arrears of land revenue.

12. We have perused the record of the case and considered the

submissions made by the counsel for the parties.

4

13.  The provisions relating to recovery of taxes and certain

other   claims   under   the   Adhiniyam   1961,   are   contained   in

Sections 147, 148, 158, 159, 160 and 161. For the sake of

convenience these provisions are reproduced hereinbelow:

“147. Mode of recovery of taxes and other dues.—Unless

otherwise provided by this Act, taxes and other dues, referred to

in Section 148  may be  recovered  by the  Zila Panchayat by

distraint,   and   sale   of   a   defaulter's   movable   property   in   the

manner hereinafter provided.

148. Presentation of bill.—(1) As soon as a person becomes

liable for the payment of:

(a) any sum on account of a tax imposed by the Zila

Panchayat; or

(b) any other sum declared by or under this Act or by any

rule or bye­law made under the Northern India Ferries

Act, 1878, (Act XVII of 1878), to be recoverable in the

manner provided by this Chapter.

The Zila Panchayat shall, with all convenient speed, cause a bill

to be presented to the person so liable.

(2) Unless otherwise provide by rule, a person shall be deemed

to become liable for the payment of every tax and licence fee

upon the commencement of the period in respect of which such

tax or fee is payable.

158. Alternative power of bringing suit or recovering as

arrears of land revenue.—(1) Instead of proceeding by distress

and sale or in case of failure to realize thereby the whole or any

part of the demand, the Zila Panchayat may sue the person

liable to pay the same in any Court of competent jurisdiction.

(2)   In   the   case   of   an   arrear   of   tax   on   Circumstances   and

Property a Zila Panchayat may in addition to the power to take

recourse to the provisions of Section 148 or sub­section (1) of

this Section, but subject to and in accordance with rules made

in this behalf recover them as arrears of the land revenue.

159. Recovery of rent on land.—Where any sum is due on

account of rent from a person to a Zila Panchayat in respect of

the land vested in or entrusted to the management of the Zila

Panchayat, the Zila Panchayat subject to and accordance with

rules made in this behalf may recover any such arrear as arrear

of land revenue.

160. Recovery of rent for other immovable property.—Any

arrears   due   on   account   of   rent   from   a   person   to   the   Zila

Panchayat in respect of immovable property, other than land

5

vested in or entrusted to the management of the Zila Panchayat,

shall be recovered in the manner provided in Section 148.

161. Recovery of dues of Kshettra Panchayats.—Any sum due

to a Kshettra Panchayat under this Act or under any rule or bye­

law made thereunder and declared by this Act or such rule or

bye­law   to   be   recoverable   in   the   manner   provided   by   this

Chapter shall, mutatis mutandis, be recovered as provided in

this chapter.”

14.  The question as to whether any contractual amount due

against a Contractor could be recovered as arrears of land

revenue by the Zila Panchayat was considered in the case of

Subhash Chand Vs. Collector, Etawah and Others

1

, wherein

upon examining the provisions contained under Sections 159

and 161 of the Adhiniyam 1961, it was held that any such

contractual amount could not be recovered as arrears of land

revenue. The relevant observations made in this regard in the

aforesaid judgment, are as follows:

“22.   In   our   view   the   Theka   money   due   is   on   account   of

Tehbazari fee payable to the Zila Parishad. The Zila Parishad in

order to managing itself realisation of the Tehbazari fee has

given it on Theka of the petitioner. It has passed its headache or

burden   to   the   Thekedar.   The   loss   and   profits   are   his

responsibility.   The   Theka   money   flows   from   Tehbazari   fee

therefore how could it be taken away from the scope and ambit

of the Act. In our view it has a direct nexus with the Tehbazari

fee. We have to consider the substance and not the form while

interpreting the document.

23. The Legislature has used the phraseology "any sum due" in

Section 161 of U. P. Kshettra Panchayats and Zila Panchayats

Adhiniyam,   1961.   Similarly,   the   Legislature   has   used   the

phraseology "any sum due" in Section 159 also of the said Act.

Thus, a combined reading of both these statutory provisions, i.e.

Sections 159 and 161 of the said Act makes it crystal clear that

the phraseology "any sum due" has been used by the Legislature

in   such   a   comprehensive   sense   that   it   covers   in   its   widest

amplitude any sum due under the Act or under any rule/bye­

law framed thereunder and therefore, any such sum would be

recoverable as arrears of land revenue, i.e. in the manner as

provided under Chapter VIII of the said Act. Accordingly we are

1  1999 (1) AWC 582

6

of the considered view that the term 'any sum due' in the facts

and circumstances of present case, would include the Theka

money, i.e. the amount due from the Thekedar towards the

Tehbazari   fee   or   licence   fee.   This   is   the   harmonious

construction of the two provisions. The Legislature has used the

term 'mutatis mutandis' in Section 161 of the Act which means

in the given context that the provisions of Chapter VIII would

apply to deal the recovery of taxes and certain other claims. The

Legislature has purposely used the terms 'certain other claims'

which includes any sum due. The mode of recovery provided by

the Legislature is to recover as arrears of land revenue is a

speedy   and   expeditious   mode   of   recovery   and   we   cannot

question the wisdom of the Legislature in providing such a

speedy and effective mode of recovery.

...

25. We have considered the aforementioned judgments referred

by   the   learned   counsel   for   the   petitioner   first   in   Surendra

Kumar   Rai   (supra)­­the   question   of   Section   161   was   never

discussed in this case. Similarly in Raj Bahadur Singh (supra)­­it

deals with U. P. Town Area Act. Bhagwati Prasad (supra)­­it

also deals with U. P. Town Area Act (Sections 20 and 21}

Angad   Pandey   (supra)­­it   also   deals   with   U.   P.   Town   Area

Committee   and   money   dues   which   cannot   be   recovered   as

arrears of land revenue and it was held that any amount due to

the   Thekedar   in   view   of   the   contractual   term   cannot   be

recovered   as   arrears   of   tax.   Similarly   in   Umesh   Chandra

(supra)­­it   was   observed   that   amount   of   Rs.   5,500   can   be

recovered   under   Section   158   of   the   Act   as   it   is   due   to   a

Contractor   and   cannot   be   recovered   under   U.   P.   Moneys

Recoveries of Dues Act as it is not tax or rent.

26.   In   other   words   the   consistent   view   was   that   it   is   a

contractual amount between the Contractor and Zila Panchayat

and has no link with the fee. On the aforesaid facts we do not

accept the rationale as Section 161 did not fall for consideration

in those judgments.

27. We are of the considered view that the plea raised by the

petitioner that the money due cannot be recovered as arrears of

land revenue and should not be ordinarily entertained in writ

proceedings.   We   refuse   to   exercise,   in   the   facts   and

circumstances,   our   discretion   under   Article   226   of   the

Constitution of India.”

15. A similar view was taken in a subsequent decision in Titu

Singh Mathura Vs. District Magistrate/Collector, Mathura

and Others

2

, in the context of a question relating to recovery

2   2003 (5) AWC 3479

7

sought to be made as a result of default in payment of 'Theka

money' between the parties. Referring to the provisions of the

Municipalities Act and Town Areas Act, it was held that only

taxes imposed under the Municipalities Act and Town Areas Act

can be recovered as arrears of land revenue and any amount in

respect of payment of 'Theka money' could not be recovered as

arrears of land revenue. The observations made in the aforesaid

decision are being extracted below:

“6.   From   perusal   of   the   aforesaid   provisions   of   the

Municipalities   Act   and   Town   Area   Act,   it   is   clear   that   the

contention of the learned Counsel for the petitioner is well

founded. Under Section 173­A of the Municipalities Act, it is

provided that any sum due on account of tax, other than octroi

or toll or any similar tax payable upon immediate demand,

from a person to a board, the board may, recover as arrears of

land   revenue.   In  the   instance   case   the  amount   in  question

became   due   from   the   petitioner   as   a   result   of   default   in

payment of Theka money between the parties. Similarly Section

21 of the Town Areas Act provides that arrears of any tax

imposed under this Act may be recovered and no other amount.

Therefore, the provisions of Section 173­A of the Municipalities

Act, and Section 21 of the Town Areas Act are not attracted.

The   amount   in   question   is   not   a   tax   imposed   under   the

aforesaid   two   Act   and   as   such   the   amount   due   from   the

petitioner could not be recovered as arrears of land revenue.

Besides the aforesaid decisions, there are two recent decisions

also   in   Bisheshwar   Singh   @   Kalloo   v.   District

Magistrate/Collector, Shahjahanpur and Ors.  2001 (4) AWC

2556   All.  and   Rakesh   Shukla   v.   District   Magistrate/Sub­

Divisional Magistrate, Phoolpur, Allahabad and Anr. 2002 (3)

AWC 2397 All. In these decisions also, the Division Bench found

that the Theka money could not be recovered as arrears of land

revenue. However, the Bench did not interfere on the ground

that the equity was not in favour of the petitioner.

7. Therefore, in view of the decisions of the Division Benches,

clearly   holding   that   only   taxes   imposed   under   the

Municipalities Act, and Town Area Act can be recovered as

arrears of land revenue, we are of the opinion that the amount

in question cannot be recovered as arrears of land revenue and

the recovery certificate as well as the citation are liable to be

quashed.”

16. The aforesaid view was reiterated in the case of Iliyas Vs.

8

State of U.P. and Others

3

, and it was observed that only taxes

which are due to the municipalities, can be recovered as arrears

of land revenue, and no other sum could be recovered in the

said manner. It was stated thus:

“4. In view of the aforesaid provisions the learned counsel for

the petitioner submits that it is clear that only taxes, which are

due to the municipalities can be recovered as arrears of land

revenue and no other sum can be recovered as arrears of land

revenue.

5. The petitioner has placed reliance upon a Division Bench

judgment  of   this  Court  reported   in  2006(3)  UPLBEC,   2643

Mohammad Umar Vs. Collector/District Magistrate, Moradabad

and others and reliance has been placed upon paras 10, 12 to

14 and paras 15 and 17 of the said judgment and has submitted

that the Division Bench of this Court has held that amount due

towards the contract for realization of Tehbazari cannot be

recovered as arrears of land revenue and there is no provision

under the Municipalities Act or U.P. Town Area Act authorizing

the   respondents   to   realize   theka   money   as   arrears   of   land

revenue, as such, the said amount cannot be recovered in the

said manner and has held that in view of the aforesaid fact, the

respondents have no authority to recover the amount due to the

petitioner as arrears of land revenue.

6. We have considered the submission made on behalf of the

petitioner and the respondents. We are in full agreement with

the judgment relied upon by the counsel for the petitioner. As

there is no factual dispute in the present writ petition, the only

question was to be decided whether the amount due against the

petitioner can be recovered as arrears of land revenue or not. As

in view of the Division Bench judgment of this Court, which is

fully applicable to the present case, the Tehbazari amount due

against the petitioner cannot be recovered as arrears of land

revenue, as such, without inviting the counter affidavit, with

the consent of the parties, the writ petition is being disposed of.

7. In view of the aforesaid fact, the recovery certificate dated

10.5.2004   (Annexure   5   to   the   writ   petition   issued   by   the

respondents is hereby quashed. The writ petition is allowed. It

is, however, open to the respondents to recover the amount

from the petitioner in accordance with law.”

17.  The issue with regard to recovery of unpaid amount of

auction   sale   held   by   the   Zila   Panchayat   came   up   for

3  2007 (2) ADJ 143 (DB)

9

consideration in the case of  Mohd. Umar Vs. Collector/D.M.

Moradabad and Others

4

, and this Court again took a view that

any amount relating to a contract could not be recovered as

arrears of land revenue. It was observed as follows:

“65. The first question which poses consideration is whether in

the absence of execution of agreement an enforceable contract

between   the   parties   came   into   existence.   The   petitioners

participated in the public auction for the collection of Tehbazari

dues and were highest bidders. In a public auction the bidders

offer their bids and the moment of fall of hammer on highest

bid, that highest bid is taken to be accepted. In a public auction

the   fall   of   hammer   concludes   the   contract.   The   auction

proceedings,  the  list  of  bidders is the only evidence  of  the

contract indicating that out of various offers the highest bid was

accepted. Section 97 of the U.P. Municipalities Act relates to the

execution  of  the  contracts  and   provides  that  every  contract

made by or on behalf of a Municipality whereof the value or the

amount exceeding to Rs.250/­ shall be in writing provided that

unless the contract has been duly executed in writing, no work

including collection of materials in connection with the said

contract   shall   be   commenced   or   undertaken.   Every   such

contract shall be signed by the President or the Vice President

or by Executive Officer or Secretary or by any person or persons

empowered under sub section (2) of sub­section (3) of previous

section to sanction the contract if further and in the like manner

empowered in this behalf by the Municipality. The auctions of

Tehbazari contract were held in which the petitioners offered

highest bids and made part payment of auction money. The

petitioners having accepted the conditions of auction sale and

having made payment in part performance of the contract a

binding contract came into existence between the petitioners

and the respondents. In a public auction on the acceptance of

the highest bid of the tenderer a concluded contract between

the parties enforceable at law came into existence. The highest

bids of the petitioners at various auctions were in the nature of

an  offer  which   were   accepted   by  the  petitioners  who  were

highest bidders and the petitioners deposited the amount in

part a performance of the conditions of auction sales, therefore,

a   valid   and   legally   enforceable   contract   came   into   being.

Reliance in this regard may be placed on the decision in B.C.

Mohendra Versus Municipal Board, Saharanpur AIR 1970 SC

729. Section 10 of the Indian Contract Act provides that all

agreements are contracts if they are made by free consent of the

parties competent to contract, for a lawful consideration and

with a lawful object and are not expressly declared to be void.

4   2006 (9) ADJ 66 (All) (DB)

10

In all these cases the petitioners participated in an auction sale

and being highest bidder made part payment under the terms

and conditions of auction sales and carried out the work of

collection of Tehbazari dues. The petitioners cannot wriggle out

of the contract on the ground of non­execution of agreements.

A concluded contract at auction sales came into being between

the parties on the fall of hammer and acceptance of higher bid.

....

69. The decisions in the cases of Mahesh Chand (supra) and

Surendra Kumar Rai (supra) have been distinguished and held

to   be   per   incuriam   in   the   case   of   Subhash   Chand   Versus

Collector   Etawah   and   others   1999   (1)   AWC   582   as   the

provisions of section 161 of the Adhiniyam 1961 did not fall for

consideration in those judgments. Section 161 of the Adhiniyam

1961 provides that any sum due to Kshetra Panchayat under

this Act or under any rule or under any bye­law made therein

and declared by this Act or such rule or bye­law to be recovered

in the manner provided by this Chapter shall mutatis mutandis

be recoverable as provided in this Chapter. Section 161 deals

with the recovery of dues of Kshettra Panchayat which is a

distinct   and   separate   body   from   a   Zila   Panchayat.   The

provisions exclusively relating to Kshettra Panchayat are not

applicable to Zila Panchayats. Moreover, for the applicability of

the provisions of section 161 any sum must be due to a Kshettra

Panchayat and it must have been declared to be recoverable in

the manner provided in Chapter VIII. In these writ petitions the

Theka money is not due to Kshettra Panchayat under this Act or

under any rule or any bye­laws made thereunder. The auction

money is due to Zila Panchayats which are distinct and separate

body. The amount being due to Zila Panchayats, the facts of the

case of Subhash Chandra (supra) are distinguishable. In view of

these facts, the unpaid amount of auction sale held by the Zila

Panchayat cannot be recovered as arrears of land revenue.”

18. The aforesaid question again came up for consideration in

the case of Sanjay Kumar Gupta Vs. State of U.P. and Others

5

,

in the context of realization of Entry Fee/Parking Fee from

vehicles which were entering the territory of the Nagar Palika

Parishad,  and  after  examining  the  provisions under  Section

173(A) of the U.P. Municipalities Act, 1916, it was held that the

Municipal Board can only recover a sum due on account of tax,

as arrears of land revenue, and that it has no power to recover

5  2013 (5) ADJ 506 (DB)

11

octroi or toll in the said manner. The observations made in the

aforesaid judgment are being reproduced hereinbelow:

“9. Admittedly, the contract between the petitioner and Nagar

Palika   Parishad,   Mawana   was   for   realisation   of   entry

fees/parking fees from the vehicles which enter the territory of

Nagar Palika Parishad, Mawana, Meerut. It is thus in the nature

of 'toll' and not 'tax'. Under Section 173(A) of the Municipalities

Act, 1916, the Municipal Board can only recover a sum due on

account of tax as arrears of land revenue. The section itself

carves out an exception, by laying down that the Board will

have no power to recover arrears of octroi or toll as arrears of

land revenue. Interpreting the aforesaid provision of law, a

Division   Bench   of   this   Court   in   Titu   Singh   v.   District

Magistrate/Collector, Mathura, 2003 (5) AWC 3479, has held

that   the   arrears   of   theka   money   (parking   fees)   cannot   be

realised as arrears of land revenue. The said decision has been

followed in Iliyas v. State of U.P. and others.

10. We are in respectful agreement with the view taken in the

aforesaid decisions. Accordingly, it is held that the impugned

citation for recovery of balance theka money, as arrears of land

revenue is without jurisdiction.

11. Before parting, it may be stated that the contention of the

respondents that since it is public money and therefore, the

petitioner may be directed to pay the said amount, does not

desist us from granting aforesaid relief to the petitioner as even

in   case   it   is   public   money,   it   has   to   be   recovered   only   in

accordance with the procedure prescribed by law.”

19. The aforesaid view has again been reiterated in the decision

rendered in the case of Paras Nath Singh Vs. State of U.P. and

4 Others

6

, wherein the recovery certificate issued in respect of

amount   due   towards  'Parivahan   Shulk'  was   held   to  be   not

recoverable as arrears of land revenue.

20. The legal position, as discussed hereinabove, indicates that

the law in regard to contractual amount being not recoverable

as arrears of land revenue is fairly well settled.

21. The provisions of Sections 158, 159, 160 of the Adhiniyam

6   2020 (3) ADJ 390

12

1961 would go to show that it is only in respect of the arrears of

tax on circumstances and property, and any sum due on account

of   rent   in   respect   of   land   vested   in   or   entrusted   to   the

management of the Zila Panchayat, that the amount can be

recovered as arrears of land revenue.

22.  The   impugned   Recovery   Citation   dated   05.09.2024,   is

essentially a writ of demand in R.C. Form­36 issued as per Rule

141 of the U.P. Revenue Code Rules, 2016

7

, consequent to the

Recovery Certificate dated 12.08.2024 sent by the concerned

authority of the Zila Panchayat.

23. The aforesaid recovery certificate which has been forwarded

to the Collector, Jhansi is for recovery of 'Licence Fee' as arrears

of land revenue, and is stated to have been issued by referring to

the powers under Section 159 of the Adhiniyam 1961.

24.  As we have noted above, Section 159 of the Adhiniyam

1961, relates to recovery of rent on land, and as per its terms

where any sum is due on account of a rent from a person to a

Zila Panchayat in respect of land vested or entrusted to the

management of the Zila Panchayat, the same may be recovered

as arrears of land revenue. The dues against the petitioner are

stated to be in respect of 'Licence Fee', and the same are not on

account of a rent due to the Zila Panchayat. In view thereof the

invocation   of   Section   159   for   the   purpose   of   issuance   of

recovery certificate to the Collector for recovering the amount as

arrears of land revenue, cannot be legally supported.

25.  The amount in respect of which recovery is sought to be

7the Rules 2016

13

made as arrears of land revenue, in the present case, is neither a

tax under Section 158(2) nor rent on land under Section 159. In

the said circumstances, the Adhiniyam 1961 does not authorize

the recovery of any such amount as arrears of land revenue in

the manner prescribed under Section 148 to 156.

26. The assessment and collection of land revenue, in the State

of Uttar Pradesh is presently governed as per the terms of the

U.P. Revenue Code, 2006

8

, which is in force with effect from

11.02.2016. Chapter   XII   of   the   Revenue   Code,   relates   to

collection of land revenue and the procedure for recovery of

land revenue or any other sum recoverable as arrears of land

revenue has been prescribed under the provisions contained in

the said Chapter.

27. The recovery of land revenue or any other sum recoverable

as arrears of land revenue is thus statutorily prescribed. Any

dues that fall under the head of either 'land revenue' or 'any

other sum recoverable as arrears of land revenue', may be

recovered   as   per   relevant   statutory   provisions   under   the

Revenue Code, by issuing a writ of demand under Section 169

read with Rule 141 of the Rules 2016, and by following the

procedure prescribed under the Code.

28.  The   recovery   of   land   revenue   is   to   be   made   by   the

concerned   revenue   authority   as   per   the   provisions   of   the

Revenue   Code.   The   revenue   authorities   have   also   been

empowered to recover any other sum that may be recoverable as

arrears   of   land   revenue   under   the   provisions   of   any  other

statute. It would therefore follow that unless the recovery is

8the Revenue Code

14

sought to be made in terms of the powers conferred under some

statutory   provision,   the   revenue   authorities   would   have   no

powers   to  proceed   to  recover  any  dues   as   arrears   of   land

revenue   by   invoking   the   procedure   prescribed   under   the

Revenue Code and the rules made thereunder.

29. The mode of recovery permissible in respect of dues to the

Zila Panchayat is to be in the manner as prescribed under the

Adhiniyam 1961, and only in a case where the dues have been

specified   to   be   recoverable   as   arrears   of   land   revenue   the

provision for recovery for the purpose under the Revenue Code,

can be invoked. The dues in respect of 'Licence Fee' cannot be

described as rent due from a person to the Zila Panchayat and

accordingly the same would not be statutorily recoverable under

Section 159 of the Adhiniyam 1961.

30. The recovery certificate which has been forwarded by the

concerned authority of the Zila Panchayat to the Collector seeks

to draw power from Section 159, which is not applicable to

recovery of dues in respect of 'Licence Fee'. The proceedings

initiated for recovery of the dues as arrears of land revenue, in

terms of the procedure prescribed under the Revenue Code,

therefore cannot be held to be legally sustainable.

31. The Recovery Citation dated 05.09.2024, is therefore held to

be legally unsustainable and is quashed.

32. The writ petition therefore succeeds and stands allowed.

33. It would however be open to the respondent­Zila Panchayat

to initiate appropriate proceedings for recovery of dues, which

are being claimed against the petitioner, by approaching the

15

court   of   competent   jurisdiction,   as   provided   under   Section

158(1), or taking recourse to any other legal remedy, which it

may deem appropriate.

Order Date :­ 27.11.2024

Arun K. Singh