RAO AFAK ALI Vs. DISTRICT MAGISTRATE HARIDWAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and perused the record.

(2.) MR . Lok Pal Singh, Advocate, seeks permission to move impleadment application.

(3.) LEARNED counsel for the petitioner has filed this writ petition mainly on the ground that no show cause notice was issued and no opportunity of hearing was given to the petitioner prior to passing the impugned order. The learned counsel for petitioner has placed reliance upon the judgment of the Allahabad High Court in the case of Chandrajit Raj Bhar Vs. District Magistrate, Pilibhit and others [(2002) 1 UPLBEC, Page 582], wherein it has been held that