SHIV NARAIN SHARMA Vs. STATE

JUDGEMENT

(1.) We have heard Sri S.K. Chaturvedi, learned counsel for the petitioner, and the learned standing counsel appearing for the respondent Nos. 1 to 6. The petitioner has filed the present writ petition, inter alia, praying for quashing the recovery proceedings initiated against the petitioner for recovery of sum of Rs. 1,59,771 plus other charges. Recovery citation dated, 3.2.2011 (Annexure-10 to the writ petition) has been issued in this regard.

(2.) It appears that the recovery is sought to be made against the petitioner pursuant to the order dated 10.11.2010 (Annexure-8 to the writ petition) passed by the District Development Officer. Jhansi (respondent No. 5).

(3.) From the averments made in the writ petition, and the annexures thereto, it transpires that under Swajal Dhara Scheme, an agreement dated 13.2.2006 was entered between the Gram Payjal and Swachchata Samiti (V.W.S.C.) and District Payjal and Swachchata Samiti (D.W.S.C.).