KALAWANTI Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This civil writ petition has been filed under Article 226/227 of the Constitution of India, praying for issuance of a writ in the nature of certiorari, quashing Orders dated 9.4.2010 (Annexure P-1) and 26.4.2010 (Annexure P-2).

(2.) The effect of impugned orders is that recovery has been ordered from the petitioner. Challenge in this petition is to the action of the respondents to the extent they direct recovery from the petitioner.

(3.) Learned Counsel for the petitioner further contends that the issue has been considered by Full Bench of this Court while dealing with Budh Ram and Ors. v. State of Haryana and Ors.,2009 3 PunLR 511.