(1.) This 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 recovery sought to be made by the Respondents.
(2.) Learned Counsel for the Petitioner contends that the issue raised in this petition is covered by judgment dated 27.5.2009 rendered by this Court in Civil Writ Petition No. 5568 of 2008 titled 'Charan Dass and Ors. v. State of Punjab and Ors. Civil Writ Petition No. 5568 of 2008'.
(3.) Learned Counsel for the Respondents admits that indeed the matter is covered by the judgment in Charan Dass's case (supra).