ABDUL HAMID Vs. DISTRICT JUDGE

JUDGEMENT

(1.) HEARD Sri A. Rub, learned Counsel for the petitioner as well as Sri S.K. Jain learned Counsel for the respondents No. 3 and 4 and Standing Counsel on behalf of respondents No. 1 and 2. At the time of admission both the parties have agreed that let the writ petition be finally disposed of and both the Counsels have submitted their written arguments, which also contains the pleadings of the parties. Thereafter, on the request of both the Counsels, the matter was further heard on subsequent dates as well.

(2.) FOLLOWING point arise for determination after hearing both the parties: - -

(3.) INTERFERENCE under Article 226/227 of the Constitution of India.