MNS ENTERPRISES Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed challenging the Order passed by the Fourth Respondent in R.C.No.1220/2023/B, dtd. 5/1/2024 under Sec. 133 of the Criminal Procedure Code (for short, the Code) on the ground that the same is illegal and arbitrary.

(2.) The brief facts leading to filing of this case are as follows:

(3.) Heard the learned Counsel for the Petitioner, the learned Government Advocate (Crl. Side) appearing for Respondents 1, 2 & 4 and the learned Senior Counsel appearing on behalf of the Third Respondent.