- (1.) Heard Sri Manu Khare, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner has preferred the present writ petition with following prayers: "(a) Issue a writ order or direction in the nature of certiorari quashing the order dated 23.10.2019 passed by the respondent No.2 to the extent it directs to the Collector Jhansi/respondent No.4 to pass fresh modified order and modified consequential order dated 28.12.2019 passed by the Collector Jhansi/respondent No.4. (b) Issue writ, order or directions in the nature of mandamus directing the the respondents not to take any coercive action against the petitioner in pursuance to the impugned order dated 23.10.2019 and 28.12.2019. (c) to pass any other order or orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case and to which the petitioner is entitled in law. (d) to award the cost of the Petition."
(3.) The petitioner is a construction company. The petitioner-company awarded a contract for construction of Babina Canal System from right of Mtatial Dam for providing irrigation facilities to 15 villages of Babina Block, District Jhansi. The aforesaid contract was awarded by irrigation department Matatila, Lalitpur through letter No.V-2/Babina Sinikh/Ma/180 dated 18.06.2015.;