JUDGEMENT
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(1.)Heard.
(2.)Learned counsel for petitioner submits that the controversy involved in the present matter has
already been decided by this court by order dated 18/9/2015 in WP No. 6371/2015. He further
submits that petitioner's case is also identical and is covered by the said order.
(3.)Learned counsel for respondents has not disputed the above submission.
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