- (1.) We have heard Sri Ved Byas Mishra, learned counsel for the petitioners and Sri Nikhil Kumar, learned counsel for respondents no. 6, 8 & 9.
(2.) The petitioner Uttar Pradesh State Road Transport Corporation has approached this court seeking a writ of certiorari to quash the recovery citation dated 03-09-2009 and notice dated 18.8.2009 issued in ZA Form-71 for attachment of movable property. Further relief of mandamus has been claimed not to proceed with any coercive action in pursuance of the recovery citation and to release the bank account no. 1 maintained with Central Bank of India, Branch Garh Mukteshwar, District Ghaziabad.
(3.) The aforesaid relief has been claimed in the backdrop of following facts.;