- (1.) By means of this petition filed under Article 226 of the Constitution of India, the petitioners have approached this court seeking a writ of certiorari for quashing the recovery certificate issued by the respondent-U.P. Financial Corporation (for short the 'Corporation') for recovery of an amount of Rs.11,25,554.33/- towards the outstanding dues.
(2.) We have heard Shri Navin Kumar Sinha, learned Senior Advocate assisted by Shri Arun Kumar for the petitioners and Shri A.A. Khan for the respondent-corporation.
(3.) Admitted case between the parties relevant for the purposes of the dispute, in brief, is as under.;