- (1.) None has appeared on behalf of the petitioner to prosecute the case.
(2.) The petition seeks issuance of writ in the nature of certiorari quashing order dated 22.07.2006 (Annexure 1) vide which Domicile Certificate of the petitioner has been cancelled.
(3.) Learned counsel for the State has pointed out that by virtue of impugned order Domicile Certificate of the petitioner has been cancelled. Vide the Uttar Pradesh Janhit Guarantee Adhiniyam, 2011 and the Uttar Pradesh Janhit Guarantee Rules, 2011, an authority has been set up to consider and adjudicate such issues. The petitioner may be relegated to file an application under the legislations of 2011, above mentioned.;