PREMABAI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner has approached this Court in the instant writ petition seeking for the following reliefs:

(2.) Learned counsel for the petitioners submits that similar matters have been disposed of by this Court in W.P. No.104308/2014 and connected writ petitions vide order dtd. 20/6/2023 and therefore, even this writ petition is required to be disposed of in terms of the orders passed in the aforesaid writ petitions.

(3.) Copy of the order passed by this Court in W.P. No.104308/2014 and connected writ petitions disposed of on 20/6/2023 is made available to this Court.