Pankaj Bhatia, J. - (1.) Heard learned counsel for the petitioner and learned standing counsel for the State.
(2.) The petitioner has filed the present writ petition challenging the order dated 25.4.2013 passed by the Commissioner, Aligarh and the order dated 30.10.2012 passed by the Collector, Etah.
(3.) Brief facts, giving rise to the present petition, are as follows:-;