PAWAN KUMAR JAISWAL Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) The challenge in this petition is made to the communication dtd. 20/3/2025, by the respondent no.3, In-Charge Officer (Collection), Dehradun. By it, the letter dtd. 13/2/2025 of the respondent no.4, the Collector, District Ujjain has been forwarded to the Tehsildar, Dehradun for recovery. The challenge has also been made to the recovery citations issued by the respondent no.2, Tehsildar, Dehradun.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Facts necessary to appreciate the controversy, briefly stated, are as follows:-