HULUVADI G.RAMESH,J.SHAMSHER BAHADUR SINGH,J. - (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.5 to this writ petition) as well as the consequential order dated 30.10.2015 passed by the respondent No.2 (Annexure No.7 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 Balaji and Sons Construction Company 565 Nandanpura Vikas Colony Jhansi is a partnership of registered A grade contractor and construction of Roads under the U.P. Public work Department in District Jhansi. The registration of the petitioners is renewed from time to time and presently is valid upto on 30.6.2016.;