- (1.) Learned counsel for the petitioners and learned standing counsel for the State-respondents.
(2.) Through this writ petition, prayer has been made to issue writ of certiorari quashing the order dated 16.10.2015 passed by Block Development Officer, Lar Block, District Deoria as well as order dated 22.8.2015 passed by Chief Development Officer, Deoria- respondent no. 2 by which recovery certificate has been issued against each of the petitioners for illegal allotment of houses under the Indra Housing Scheme.
(3.) Petitioner no. 1 happened to be Pradhan and remaining petitioners are beneficiaries. The reasons assigned in the impugned order are that the petitioners no. 2, 3 and 4 (beneficiaries) were not BPL card holders. The submission is that the petitioners no. 2, 3 and 4 are the members of BPL family. Learned counsel for the petitioners also contends that before issuing the recovery certificate, any kind of show cause notice or opportunity was not offered to the petitioners.;