SUBHASH Vs. ADDL COMMISSIONER

JUDGEMENT

(1.) Heard Sri Sheetla Sahai, learned counsel for the petitioners, Sri Anuj Kumar, learned counsel for respondent no. 3 and the learned Standing Counsel.

(2.) At the very outset Sri Anuj Kumar, learned counsel for the respondent no. 3 submits that he may be allowed to withdraw the counter affidavit filed by him on 20.5.2013, as earlier a counter affidavit has been filed on behalf of respondent no. 3 by the then counsel Sri V.K. Singh. The prayer is allowed. Counter affidavit dated 20.5.2013 filed by Sri Anuj Kumar, learned counsel on behalf of respondent no. 3 is rejected as not pressed.

(3.) The writ petition is directed against the order dated 17.11.2000 passed by the Additional Collector (Finance & Revenue), Gautam Budh Nagar and the order dated 18.11.2002 passed by the Additional Commissioner (Admin), Meerut Division, Meerut.