SANT BUX SINGH Vs. ADDITIONAL COMMISSIONER LUCKNOW

JUDGEMENT

(1.) Heard Sri Jitendra Kumar Pandey, learned counsel for the petitioners, Sri K.K. Singh, learned counsel appearing for the State and perused the record.

(2.) Instant writ petition has been filed assailing the order dtd. 13/12/2001 passed by opposite party no.2 as well as the order dtd. 26/2/2003 passed by the respondent no.1.

(3.) Learned counsel for the petitioners submits that notice under Sec. 10(2) was issued to the present petitioners and thereafter objection was filed by the petitioners and after considering the aforesaid, the prescribed authority passed the order on 31/3/1979 whereby the objection of the petitioners was rejected.