DINAKARPRAKASH Vs. CIVIL RIGHTS ENFORCEMENT CELL

JUDGEMENT

(1.) Mr. Praveen Kumar Raikote, learned counsel for the petitioner.

(2.) The writ petition is admitted for hearing. With consent of the parties, the same is heard finally.

(3.) In this petition, the petitioner inter alia seeks a writ of certiorari for quashment of impugned notice dated 14.06.2018 passed by respondent.