- (1.) Heard Sri Predeep Raje, learned counsel for petitioner and Sri Dipak Seth, learned counsel for respondent.
(2.) This is throughly misconceived and ill advised petition. Petitioner has sought following reliefs: "Issue a writ order or direction in the nature of Mandamus commanding the opposite parties no. 3 and 4 to make payment of outstanding dues of service tax for the period of 2005-06 and 2006-07 and arrears of bills to the petitioner firm to enable the petitioner to deposit the dues of service tax".
(3.) Admittedly, the alleged dues i.e arrears of bills etc. are nothing but a part of alleged contract executed by petitioner with respondents no. 3 and 4 i.e Chairman, Lucknow Development Authority and Security Officer, Lucknow Development Authority respectively.;