JAI SINGH Vs. CHIEF REVENUE OFFICER, AZAMGARH

JUDGEMENT

(1.) Learned Standing Counsel has filed counter affidavit which is taken on record. Learned counsel for the petitioner has refused to file rejoinder affidavit and ready to argue the case.

(2.) Heard learned counsel for the petitioner, learned counsel for Nagar Palika Parishad and the learned Standing Counsel for the State-respondents.

(3.) Petitioner has invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India beseeching the following reliefs :-