- (1.) Heard learned counsel for the parties and perused the record.
(2.) This writ petition has been filed by the petitioners with a prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 15.10.2015 passed by the respondent No.1 (Annexure No.4 to this writ petition) as well as the consequential order dated 30.10.2015 passed by the respondent No.2 (Annexure No.6 to this writ petition) in so far as the petitioners are concerned. Further prayer is to issue a writ, order or direction in the nature of mandamus restraining the respondents from taking any coercive steps for recovery of amount in pursuance of the Government Order dated 15.10.2015.
(3.) Learned counsel for the petitioners has submitted that the petitioners-Company M/s Mansoori Construction and others. Petitioner No.1 is a C Grade contractor, petitioner No.2 is a D Grade contractor, petitioner No.3 is a D Grade contractor, petitioner No.4 is a C. Grade contractor and petitioner No.5 is a B. Grade contractor for the construction of the roads under the U.P. Public work Department in District Jhansi. The registration of the petitioners Nos.1,2, 3 and 5 is renewed from time to time and presently is valid upto on 30.6.2017 and the registration of the petitioner No.4 is valid upto 31.12.2016.;