- (1.) Writ petition having been restored to its original number vide order of date passed on Restoration Application No.394556 of 2016, as requested by learned counsel for parties, we proceed to decide writ petition since a very short point is involved herein.
(2.) Heard Sri Satyender Kumar Singh, learned counsel for petitioner and learned Standing Counsel and perused the record.
(3.) Writ petition has been filed for a direction in the nature of certiorari quashing impugned recovery citation dated 29.11.2013 issued by Tehsildar, Ghaziabad, District Ghaziabad and order dated 23.10.2013 passed by Chief Judicial Magistrate, Ghaziabad in Tax Appeal No. 2879/2013.;