PRITHVI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Prithvi Singh has filed the present application for placing on record the letter dated March 26, 2002 issued by the respondents directing the recovery of the amount from him. A further prayer has been made for staying the operation of the aforesaid letter of recovery.

(2.) After hearing the learned counsel for the parties, I find that the controversy in the present application cannot be decided effectively without adverting to the facts involved in this case. Under the circumstances and with the consent of both the parties, I take the main case on board.

(3.) Certain facts may be noticed: