- (1.) We have heard Shri Ashok Kumar, learned counsel for the petitioner. Learned Standing Counsel appears for the State respondents.
(2.) By this writ petition the petitioner has prayed for following reliefs:- "(i) Issue a writ, order or direction in the nature of certiorari quashing the order dated 10.07.2009 passed by the respondent no.3 withdrawing the exemption. (ii) Issue a writ, order or direction in the nature of mandamus commanding the respondent no.3 to prepare and furnish its report to the State Govt. called in pursuance of application dated 15.10.2012 at the earliest and to decide the review application dated 15.10.2012. (iii) Issue a writ, order or direction in the nature of certiorari quashing the order dated 10.07.2009 issued by no.3 and issue a mandamus commanding the respondent no.3 to press the recovery certificate No.197 dated 13.08.2012 (Annexure No.16)."
(3.) Earlier the petitioner had filed a Writ Petition No.544 of 2013, which was found to be defective as the order of the District Magistrate dated 10.07.2009 was not challenged by the petitioner. The writ petition was dismissed as withdrawn with liberty to file fresh writ petition challenging the order of the District Magistrate, if he is so advised.;