G.S.SISTANI, J. - (1.)Counter affidavit has not been filed by the LAC. Counsel for the LAC has handed over a copy of the counter affidavit in Court. Copy has been supplied to the counsel for the petitioner. The counter affidavit is taken on record.
(2.)With the consent of the parties, the writ petition is taken up for final hearing and disposal.
(3.)The present petition has been filed under Article 226 of the Constitution of India by the petitioner.
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