- (1.) Heard Sri A.P. Mathur, learned counsel for the petitioner and Shri Chandra Prakash, learned counsel for the respondents.
(2.) So far as the writ petition is concerned, we do not find any illegality in the order passed by respondent No. 3 dated 17-2-1999 being Annexure-5 to the writ petition.
(3.) In our view Section 95 of Kar Vivad Samadhan Scheme 1998 does not apply to the petitioner as his appeal has been decided finally, and only a rectification application is pending. Accordingly the writ petition is dismissed. However, it is observed that if the petitioner has already filed an application for rectification which is pending before the authority concerned the same shall be disposed of as early as possible preferably within two months from the date of communication of this order.;