- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing order dated 31.5.2008 appended with the petition as Annexure No.1.
(2.) We have gone through the contents of Annexure No.1. It appears that second income certificate was issued within six months which is against the Regulations. In such circumstances, income certificate issued in favour of the petitioner has been set aside. Conduct of the concerned officer has been condemned.
(3.) None has appeared on behalf of the petitioner to prosecute the case. The case relates to the year 2008 and therefore cannot be kept pending.;