SAYYED GAFFAR ALI S/O LATE MOHAMMAD ALI Vs. CHHATTISGARH INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED

JUDGEMENT

(1.) At the outset, learned counsel for respondent No.1 would submit that the petitioners have filed this petition on an apprehension that respondent would be proceeding to make any recovery against the petitioners on the basis of communication dated 19.7.2017 (Annexure P-1), which is unfounded.

(2.) In the communication of the State Government, there is no direction for making any recovery and the respondent No.1 has also not taken any such decision to make any recovery against the petitioners.

(3.) In view of the submission made by learned counsel for respondent No.1, petition of the petitioners appears to be on apprehension of recovery though there is no decision taken by respondent No.1 to order any recovery against the petitioners. Therefore, at this stage, the petition is disposed off with liberty to the petitioners to revive in case any recovery notice is given to the petitioners by respondent No.1.