SAURABH LAVANIA,J. - (1.)Heard Sri Arvind Kumar Pandey, learned counsel for the petitioners, learned Additional Chief Standing Counsel for opposite parties no.1,3 and 4 , Sri Neera Yadav, learned counsel for opposite party no.2 and perused the record.
(2.)By means of present writ petition, petitioner has prayed the following main relief:-
"(i) Issue a writ, order or direction in the nature of certiorari quashing the impugned recovery proceeding initiated by the opposite parties by way of impugned order of final assessment dated 27.03.2019 issued by the Executive Engineer, Electricity Distribution Division-II, Gola Gokran Nath, Kheri (opposite party no.2) as well as the recovery citation dated 29.07.2019 issued by opposite party no.4 (Tehsildar, Tehsil Mohammadi, District Lakhimpur Kheri) as contained in Annexure no. 1 and 2 to this writ petition."

(3.)Learned counsel for the petitioner submits that his case is squarely covered by judgment and order dated 30.7.2019 passed by a Division Bench of this Court in Writ Petition No.19514(MB) of 2019 ( Ram Autar Vs. State of U.P. and others), which on reproduction reads as under:-
"Heard learned counsel for the petitioner, Mr. Rajiv Singh Chauhan, learned counsel representing the U.P. Power Corporation.