- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State respondents and perused the record.
(2.) Present petition has been filed by the petitioner challenging the recovery certificate dated 26.11.2019 issued by Tehsildar, Tehsil Dadri, Disrtrict Ghaziabad. Submission of learned counsel for the petitioner is that he has already deposited a sum of Rs. 50 lacs pursuant to the order of this Court. Subsequently, the Collector passed the order dated 19.8.2019 and thereafter the appeal is pending. He submits that recovery proceedings have wrongly been initiated against the petitioner.
(3.) Per contra, learned Standing Counsel appearing for the State respondents has supported the impugned order.;