TILAKPURI MAHADEVPURI GAUSWAMY Vs. POLICE COMMISSIONER

JUDGEMENT

(1.) Admit. Mr. NJ Shah, Ld. AGP waives service of notice of admission for the respondents.

(2.) With the consent of the learned Counsel appearing for both the parties, the matter is taken up for final hearing.

(3.) The present appeal arises against the order dated 12/10/2010 passed by the Ld. Single Judge of this Court in Special Civil Application No. 12499 of 2010, whereby the petition is dismissed.