Jagdish Chandra Gupta, J. - (1.) HEARD petitioner's counsel. This writ petition is directed against the order dated 2.3.1998 passed by the Prescribed Authority in the proceedings pending before him under Section 21(1)(a) of the U.P. Act No. XIII of 1972, whereby the petitioner's application for summoning Navin Kumar and Ashok Kumar, who have filed their affidavit, for cross examination has been rejected. While rejecting the said application the Prescribed Authority observed that the facts which the petitioner wanted to elicit during cross examination could be brought on record by the petitioner by filing affidavit and there was no need of calling the said persons for cross examination. Whether or not any prejudice has been caused to the petitioner on account of not summoning of the aforesaid persons for cross examination, can only be judged subsequently if the final order is made against him in the proceedings. If an adverse order is made against the petitioner, he may raise that plea before the Appellate Court.
(2.) IN the circumstances, I am not inclined to entertain this petition under Article 226 of the Constitution of India. With the above observations, this petition is disposed of.;