- (1.) Heard learned counsel for the petitioner and Sri B.N. Pathak, learned Standing Counsel appearing for the State respndents.
(2.) Rejoinder affidavit filed today is taken on record.
(3.) Present petition has been filed for quashing the order dated 9.3.2010 passed by Collector (Finance and Revenue) Ghaziabad in Case No. 179 of 2009-10 (State vs. M/s Prem Ji State (P) Ltd.) and order dated 22.11.2010 passed by the commissioner, Meerut Division, Meerut in Appeal No. 106 of 2009-10.;