ATUL KRISHNA GOSWAMI Vs. MUNSIF MATHURA

JUDGEMENT

(1.) Heard Sri Pankaj Misra, learned counsel for petitioner, Sri Sanjay Goswami for respondent No. 2 and perused the record.

(2.) This writ petition under Articles 226/227 of the Constitution has arisen from the order dated 26.6.1993 (Annexure 14 to writ petition) whereby petitioners' application dated 15.6.1993 has been rejected.

(3.) The facts giving rise to the present dispute in brief may be stated as under.