- (1.) Heard Sri Pramod Kumar Sinha, learned counsel for the petitioner, Sri Madhur Prakash, learned counsel appearing for the respondents no.2 & 4, learned Standing Counsel appearing for the State and perused the record.
(2.) By means of this writ petition, under Article 226 of the Constitution of India, the petitioner has prayed for a writ of certiorari for quashing of the Recovery Notice dated 9.7.2019 issued by the respondent no.4.
(3.) The grievance of the petitioner is that in spite of the fact that no agreement was entered into between the parties for the collection of vehicle parking fee and no work order being issued and yet the recovery notice has been issued under the order dated 9.7.2019 as arrears of dues.;