BRAJESH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) BY means of this wri petition, the petitioner is challenging th impugned order of the Collector, Azamgarl dated 21-1-97.

(2.) HEARD learned counsel for th petitioner.

(3.) IN the circumstances, this writ peti tion is dismissed but it is open to the petitioner to appear before the Collector alongwith affidavits of these persons and other proof in connection with the above mattersand if the petitioner appears before the Collector then the Collector will en quire into the matter and do the needful as expeditiously as possible. Petition dismissed.