(1.) Heard learned counsel for the applicant.
(2.) The applicant has alleged violation of interim order of Writ Court dtd. 27/5/2013 and order dtd. 13/9/2013 passed in Writ-C No.26941 of 2013. The relevant extract of the order dtd. 27/5/2013 is reproduced herein below:-
(3.) The relevant extract of the order dtd. 13/9/2013 is reproduced herein below:-