PURAN SINGH RAWAT Vs. CANTONMENT BOARD AND ANOTHER

JUDGEMENT

(1.) Present petition is filed assailing the notice dated 25.09.2010 (Annexure 5 to the writ petition) as well as notice dated 22.07.2015 (Annexure 7 to the writ petition).

(2.) Mr. Amish Tiwari, learned counsel for the petitioner submits that having received the notice dated 25.09.2010, petitioner has submitted his reply dated 08.10.2010 (Annexure 6 to the writ petition), however, without taking any decision thereon, notice under Section 320 of the Cantonments Act 2006 dated 22.07.2015 has been issued.

(3.) Section 248 of the Cantonments Act, reads as under: