QUEEN ELIZABETH Vs. COMMISSIONER

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition impugns the order dated

(3.) FROM perusal of the order dated 06.09.2012, it appears to me that the appellate authority, contemplated by Section 4D of the Act, has taken a view that since the matter involves the election as a member of the municipal corporation, the provisions of the Act would not apply since they pertain to issuance of caste certificate for the purposes of education and employment.