P MOHAN Vs. DISTRICT COLLECTOR AND CHAIRMAN

JUDGEMENT

(1.) HEARD the learned senior counsel for the petitioner and the respondents.

(2.) IN this writ petition, the prayer has been made for quashing the proceedings in A.4.7996/99 dated 6.5.2000 by issuing a writ of certiorari.

(3.) "We clarify that we have only dealt with the legal aspect of the matter and have not pronounced upon the genuineness for which if there is any doubt (though none appear to have been raised in the High Court and none was projected before us either) the respondent shall have to hold a proper enquiry but till that certificate is not cancelled, the certificate shall be treated as a valid certificate issued by the competent authority."