M.K. JINDAL, S/O JAGDISH PRASHAD Vs. MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY THROUGH ITS SECRETARY AND EXECUTIVE ENGINEER, MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) LEARNED Counsel for the parties have agreed that this petition may be disposed of finally at the admission stage today.

(3.) BY means of this writ petition, the Petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 29 -6 -2010 (Annexure No. 1 to the writ petition) passed by Respondent No. 1, whereby the Petitioner was black listed and the amount of Rs. 3,96,962/ - pertaining to remaining undone and damaged work was to be recovered from the Petitioner as arrears of land revenue.