JUDGEMENT
Jawahar Lal Gupta, J. -
(1.) The petitioners pray that the orders dated June 27, 1986 and July 31, 1996, passed by the Assistant Collector, IInd Grade and the Financial Commissioner be quashed. Copies of these orders have been placed on record as Annexures P2 and P6 respectively.
(2.) A written statement has been filed on behalf of respondent No. 1.
(3.) Counsel for the parties have been heard.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.