- (1.) HEARD learned Counsel for the parties and perused the record.
(2.) THIS writ petition has been filed for issuance of a writ, order or direction in the nature of mandamus directing the respondents to comply with the order dated 8. 6. 2007 passed by Prabhari Adhikari Lokvani, Basti.
(3.) IT has further been prayed that the respondents may be directed to submit an inventory of the seized room of the college and further they may also be directed to penalize the guilty personnel involved in the illegal seizure of the room and goods of the petitioner of Pratibha Bal Shiksha Niketan.;