J.C.Gupta, J. - (1.) Heard Sri K. K. Arora learned counsel for the petitioner and Sri M. S. Haq for the contesting-respondents.
(2.) By means of this writ petition a prayer has been made to quash the order dated 12.2.90 passed by respondent No. 1 in revision filed against the order of the trial court dated 30.5.88.
(3.) Since counter-affidavit has been filed, in the peculiar circumstances of the case this writ petition is disposed of finally at the admtsslon stage itself.;