SUNIL KUMAR YADAV Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as Sri Hemant Pandey, learned Standing Counsel for the State-respondents.

(2.) The petitioner has come before this Court with a limited prayer that he had moved an application for mutation which has not been registered by the Tehsil Authorities.

(3.) Time was granted to the learned Standing Counsel to seek instructions as to why the mutation application of the petitioner has yet not been registered.