SAMIAH INTERNATIONAL BUILDERS LTD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) By means of this writ petition, petitioner has sought the following relief:-

(3.) From the relief clause, it is apparent that petitioner is aggrieved by the coercive steps taken by Sub Divisional Magistrate for recovery of the amount, which petitioner is liable to pay in terms of judgment/order passed by competent authority. However, such judgment/order has not been challenged in the writ petition.