A. RAJENDRA PRASAD Vs. PRABHAKAR DEEKSHIT

JUDGEMENT

(1.) The appellant in challenge to the order passed by the learned Single Judge, heavy reliance is placed on a document submitted in this appeal as Annexure-R4 dtd. 20/5/2018.

(2.) The appellant is respondent No.1 and respondent No.1 is the petitioner before the learned Single Judge. The parties will be referred to as per their ranks before the learned Single Judge.

(3.) The writ petition is filed at the instance of the petitioner before learned Single Judge in W.P.No.3304/2021 challenging the order passed by the Deputy Commissioner whereby the pooja rights were apportioned for particular period. The said petition was vehemently opposed by respondent No.1 by filing statement of objections.