- (1.) Aggrieved by the orders dated 18.11.2002 of the Collector, Thanesar and dated 29.1.2004 passed by the Commissioner, Ambala Division, Ambala, the petitioners have approached this Court.
(2.) We have heard learned counsel for the parties and perused the paper book.
(3.) Even at the outset, counsel for the petitioners, fairly states that they are aggrieved in respect of charges that were fixed by the Collector and confirmed by the Commissioner. In such circumstances, we are of the view that it is unnecessary for this Court to have all the factual details as stated by both the sides.;