JUDGEMENT
Sushil Harkauli, J. -
(1.) An endorsement on the writ petition indicates that no tice on behalf of opposite party has been accepted by Shri A.K. Misra, Advocate.
(2.) The case is called out. I have heard learned counsel for the petitioner.
(3.) The decision of the DRT dated 3.2.2003 is under challenge.;
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