FAKKRUSAB Vs. OMMISSIONER

JUDGEMENT

(1.) In this writ petition, the petitioner seeks quashing of the impugned notice dtd. 6/1/2023 at Annexure-E and for other reliefs.

(2.) A perusal of the material on record will indicate that prior to the present petition being filed, the respondent No.2 had preferred W.P. No. 100046/2023 against the State Government and the respondent No.1-TMC, which was disposed of by this Court vide order dtd. 18/1/2023, which reads as under:

(3.) As can be seen from the aforesaid order, it was brought to the notice of this Court that the communication/ notice dtd. 6/1/2023 had been issued by the respondent No.1 to Fakrusab. Accordingly, this Court disposed of the said writ petition directing the respondent No.1 to complete the proceedings initiated pursuant to the said communication dtd. 6/1/2023 after notifying the aforesaid Fakrusab and hearing him as well as the writ petitioner- respondent No.2 herein, in accordance with law.