VIJAY CHANDRAPRAKASH SHARMA Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) Rule. Respondent Nos.1 to 4 waive service.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner seeks following reliefs:-

(3.) On this petition, notice was issued by this Court on 24th July 2012 and it was heard further on 30th November 2012 on which date leave to amend was sought and to add a party respondent. After that leave was granted, notice was issued to the newly added respondent with further direction that the first respondent to the petition should file a reply dealing with averments made in the petition within four weeks. The other respondents were also given liberty to file a reply. Thereafter, the petition was listed from time to time and after it was ready for admission, we have heard it.