- (1.) Heard learned counsel for the petitioner and Sri Prashant Arora, learned counsel for the respondent no. 2.
(2.) With the consent of the learned counsel for the parties, we decide this writ petition at the admission stage.
(3.) Petitioner has preferred this writ petition under Article 226 of the Constitution of India against the impugned recovery proceeding initiated against him alongwith 10% collection charges. Copy of the Citation of recovery which is for Rs. 31715/- has been filed as Annexure no. 1 to the writ petition.;