ASLAM KHAN Vs. DISTRICT MAGISTRATE HARIDWAR & ANOTHER

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following reliefs among other:

(2.) The facts giving rise to the present writ petition are as follows:

(3.) Earlier, a permanent resident certificate was issued by the Sub-Divisional Magistrate, Tehsil Haridwar to the petitioner on 12.3.2013 (Annexure-9). Thereafter, when it was found that the said certificate is illegal, the successor of the officer, who issued Annexure-9, cancelled the permanent resident certificate of the petitioner vide order dated 26.5.2016 (Annexure-10).