SUNIL Vs. COLLECTOR,

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) We have taken up this matter for hearing on the question of interim relief, its confirmation or its withdrawal, in view of the order passed by this court on 19/5/2020.

(3.) There is a strong objection to the interim relief so granted by this Court taken by the learned Government Pleader on behalf of the respondent Nos.1 and 2 and Shri Khajanchi on behalf of the intervenors. According to them, under Rule 55, there is a time limit of three months within which the inquiry is required to be completed. It is also submitted by them that this is pre-maturely filed petition for the reason that the Collector is yet to make full inquiry and submit his findings to the State Government and the objection being raised in this petition would also be available to the petitioner at the time when the findings of inquiry are submitted by the Collector and challenge is made to them by the petitioner.