- (1.) By means of this writ petition, the petitioner has prayed to quash the orders dated 24.7.2009 passed by Special Judge, Gangster Act, Jhansi, as well as order dated 1.2.2009 and 25.2.2009 passed by the District Magistrate, Lalitpur.
(2.) The petitioner has also prayed to issue a writ in the nature of mandamus commanding the respondents to release the property attached in pursuance of attachment order dated 1.2.2009 in favour of the petitioner.
(3.) Heard and perused the record.;