SUSHIL KUMAR Vs. COMMISSIONER GARHWAL MANDAL PAURI

JUDGEMENT

(1.) HEARD on restoration application No. 275/2013. This application has been moved to recall the order dated 15.5.2013 passed by this Court, whereby the writ petition has been dismissed for want of prosecution. The reasons shown in the accompanying affidavit are sufficient to recall the order. The restoration application is allowed. The order dated 15.5.2013 is recalled and the writ petition is restored to its original number.

(2.) THE writ petition is also heard on merit.

(3.) BY means of this petition the petitioner has sought a writ in the nature of certiorari for quashing the order dated 26 -10 -2006 passed by Assistant Collector 1st class/S.D.O. Dehradun and judgment and order dated 9 -9 -2009, passed by Commissioner Garhwal Mandal Pauri (Annexure Nos. 4 and 6 to the writ petition).