- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner was issued a domicile/residential certificate dated 16.2.2012 certifying that he is resident of village Taiyabpur Kamalpur, district Kasganj. This certificate has been cancelled by the impugned order dated 26.6.2013 passed by the Sub -Divisional Magistrate. The appeal of the petitioner against the said order has been dismissed by the Collector vide order dated 29.2.2016.
(3.) The above two orders have been impugned by the petitioner by filing this writ petition.;