NURULLAH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned AGA is directed to take notice for respondent Nos.1 to 3.

(2.) The petitioner has approached this Court assailing the order at Annexure - G dtd. 26/5/2022 passed by the 1st respondent and Annexure - E dtd. 13/1/2020 passed by the 2nd respondent.

(3.) Heard the learned counsel for the petitioner and the learned AGA appearing for respondent Nos.1 to 3.