BHAGWAN SHANKAR Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Standing Counsel for respondents No. 1 to 3 and Shri Mohd. Nafees, learned counsel for respondent No. 5, who has filed caveat on her behalf.

(2.) In view of the order proposed to be passed, notice to private respondents, is dispensed with.

(3.) The present petition has been filed by the petitioner with the following prayers :