MUNWARUDDIN Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned AGA is directed to take notice for respondents.

(2.) The petitioner has preferred the instant writ petition with a prayer to quash the order Annexure - F dtd. 23/5/2023 issued by the 1st respondent in proceedings bearing No.LNA / CR - 123 / 2022-23.

(3.) Heard the learned counsel for the parties.