MAHESH CHANDRA TRIPATHI,J. - (1.) Heard Sri Vrindavan Mishra, learned counsel for the petitioner and learned Addl. Chief Standing Counsel appearing for the State-respondents. Sri Pranjal Mehrotra has accepted notice on behalf of the National Highway Authority of India.
(2.) The petitioner is before this Court assailing the impugned recovery notice dated 22.5.2018 issued by the Additional District Magistrate (Land Acquisition, Joint Organization), Ghaziabad whereby, direction has been issued to the petitioner to deposit a sum of Rs. 19,32,303/- which is claimed to be additional compensation paid to the petitioner due to wrong measurement of land by the respondent-authorities.
(3.) Sri Vrindavan Mishra, learned counsel for the petitioner, in support of his submission states that at no point of time the authority has made any enquiry in the presence of the petitioner and only on the basis of ex-parte enquiry, the present notice has been issued and as such it is submitted that entire action of the respondent is in breach of principles of natural of justice.;