(1.) WITH the consent of the learned Counsel appearing for both the sides, the appeal is finally heard.
(2.) THE present appeal is directed against the order dated 19.11.2011 passed by the learned Single Judge of this Court in Special Civil Application No.11060 of 2010, whereby the learned Single Judge has dismissed the SCA.
(3.) THEREAFTER , the said SCA came to be heard by the learned Single Judge on 19.11.2010 and the learned Single Judge passed the following order:-