JAVED ALI Vs. AHMAD UROOZ

JUDGEMENT

(1.) Heard Sri M.A.Qadeer, learned Senior Counsel assisted by Sri M.H.Qadeer, learned counsel for the petitioner and Sri S.P.Misra, learned counsel for the respondent.

(2.) By means of the present writ petition the petitioner has prayed for issuing a writ of certiorari quashing the order 10.9.2013 passed by the Civil Judge (Senior Division)/ Prescribed Authority, J.P.Nagar by which the petitioner's application No. 39-C for issuing Amin Commission has been rejected.

(3.) The facts giving rise to the present writ petition are that it appears that the respondent has filed a rejoinder affidavit (Paper No. 38-C) on 3.8.2013 along with a map. In rebuttal to that the present petitioner has filed an application No. 44-C and has also annexed a map therewith (Paper No. 45-C) stating that the map filed by the respondent is incorrect.