RAM PRASAD Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned counsel for the parties through virtual mode and perused the record.

(2.) In view of the peculiar facts and circumstances of the case and the order proposed to be passed, this Court proceeds to decide the case finally without calling for the respective affidavits of the parties in the present writ petition (i.e. counter affidavit and rejoinder affidavit) with liberty to the contesting respondents to move a recall application, in case any fact and details, as mentioned in the present writ petition, are found to be incorrect.

(3.) The petitioner has invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India beseeching a writ of certiorari for quashing the order dtd. 3/12/2020 (Annexure No. 8) passed by the Additional Collector (Admin) Mathura (respondent no. 1) and the order dtd. 16/3/2010 (Annexure No. 5) passed by the Assistant Collector/Tehsildar (respondent no. 2).