NEERAJ TIWARI,J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel for respondent Nos. 1, 2 and 3 and Sri Rahul Jain, Advocate holding brief of Sri Kunal Ravi Singh, learned counsel for respondent No. 4.
(2.) Pleadings have been exchanged between the parties, with the consent of learned counsel for the parties, petition is being decided at the admission stage itself.
(3.) By way of present writ petition petitioner is challenging the order dated 10.06.2013 passed by District Inspector of Schools, Siddharth Nagar, by which a recovery order was issued for recovering a sum of Rs. 1,70,000/- as arrears of land revenue.;