- (1.) HEARD learned counsel for the petitioner and Sri Vinay Prakash Pandey, learned counsel appearing for the opposite parties no. 1, 2 and 3. The instant writ petition has been filed by the petitioner for the following reliefs:- (i)Issue a writ, order or direction in the nature of certiorari thereby quashing the impugned recovery notice dated 30.04.2009 (Annexure No.5). (ii)Issue a writ, order or direction in the nature of mandamus commanding and directing the opposite party no.2 to decide the petitioner's representation dated 27.02.2009 (Annexure No.4) by an speaking and reasoned order and to avail the petitioner the benefits of the Debts Waiver & Debt Relief Scheme 2008 and issue him no dues certificate. (iii)Any other writ, order or direction which this Hon'ble Court may deem fit and proper be also passed. During the course of argument, learned counsel for the petitioner states he is confining the writ petition only to the extent that a direction be issued to the opposite party no.2 to decide the petitioner's pending representation dated 27.02.2009 by a speaking and reasoned order taking into account the "Debts Waiver & Debt Relief Scheme, 2008" . The learned counsel appearing for the opposite parties has no objection to the aforesaid prayer. Even though the claim of the petitioner whether he is entitled to the benefit of the "Debts Waiver & Debt Relief Scheme, 2008" or not, is to be decided at the first instance by the opposite party no.2. For the aforesaid reasons, the writ petition is disposed of finally with a direction to the opposite party no.2 to consider and decide the petitioner's pending representation dated 27.02.2009, copy whereof has been annexed as Annexure-4 to the writ petition, strictly in accordance with law by a reasoned and speaking order as expeditiously as possible preferably within a period of two months from the date of production of certified copy of this order.;