(1.) Heard the learned counsel for the petitioner and the first respondent. There is no representation for the second respondent.
(2.) Petitioner has challenged the order of dismissal, passed by the second respondent.
(3.) Though several contentions have been raised, it is not necessary to deal with all the contentions, as the Writ Petition is to succeed on the question, relating to jurisdiction of the second respondent, to pass the order of dismissal.