- (1.) This is an appeal against judgment and order dated June 22, 2010 passed by Hon'ble Single Judge of this Court in two applications under Article 226 of the Constitution of India, that is, C.O. 16133 (W) of 1992 and C.O. 5432 (W) of 1992.
(2.) By the order impugned in this appeal, the Hon'ble Single Judge rejected the writ application being C.O. 16133 (W) of 1992.
(3.) Being aggrieved, the writ petitioner has come up with this appeal.;