- (1.) Heard learned counsel for the petitioner and learned A.G.A for the State.
(2.) This writ petition has been filed by the petitioner, Bhagmal Tyagi with a prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 21.5.2015 passed by the respondent no. 2 (Annexure No. 5) to the writ petition.
(3.) A counter affidavit has been filed in this case on behalf of respondent no. 3 to which the petitioner has filed his rejoinder affidavit. Despite time being granted, respondent no. 2 have not filed any counter affidvait Learned A.G.A who is representing the respondent nos. 1 and 3 has stated that their counter affidavit is not required.;