RAM KRISHAN Vs. COMMISSIONER ROHTAK

JUDGEMENT

(1.) After hearing the learned counsel for the parties, we find that the order of Commissioner, Rohtak Division, Rohtak (Annexure P-7) on the face of it, is cryptic. We, thus, quash the order (Annexure P-7) and send the case back to the Commissioner, Rohtak Division, Rohtak, to pass a well-reasoned and speaking order after hearing the parties at length.

(2.) This writ petition is disposed of accordingly.