- (1.) Heard Shri I.N. Singh, learned Counsel for the petitioner.
(2.) The present writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the order of suspension dated 3/10.12.2009 (Annexure-1 to the writ petition).
(3.) It appears that this Court passed an order dated 4.9.2009 disposing of Writ Petition No. 47191 of 2009. Copy of the said order of this Court has been filed as Annexure-13 to the writ petition. By the said order, this Court, inter alia, directed that the plot in question shall at once be entered in the name of Gaon Sabha. This Court, inter alia, further directed that "the Collector shall recommend to the appropriate authority to initiate disciplinary proceedings against the C.O.";