JANAKSINH MAHRUPSINH TOMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs :-

(2.) By reply dtd. 1/7/2019, the respondents, in the affidavit-in-reply, have stated as follows :-

(3.) By order dtd. 8/2/2023, this Court had granted time to the petitioner to furnish the fresh address of respondent No.2 employer. Today, it is submitted by learned advocate Mr. U. T. Mishra for the petitioner that he is not in a position to get the new address of respondent No.2 employer.