SUDARSHAN Vs. STATE OF U P AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel and perused the record.

(2.) The present writ petition has been filed with the prayer to issue writ of certiorari quashing the impugned orders dated 11.8.1999, annexure 8 to the writ petition, passed by respondent no.2, Additional District Magistrate, Ballia and 20.8.1991, annexure 7 to the writ petition, passed by respondent no.3, Tehsildar/Assistant Collector, Ist Class, Rasra, District Ballia and further prayer is to issue writ of interim mandamus staying operation of the impugned orders.

(3.) On 31.8.1999 the effect and operation of the impugned orders was stayed by this Court.