G SANTHOS REDDY Vs. REGISTRAR JAWAHARLAL NEHRU

JUDGEMENT

(1.) BEING aggrieved by the show-cause notice dated 23-5-2008 the appellant-petitioner had filed W. P. No. 12090 of 2008, which has been rejected for the reason that it was premature.

(2.) WE have heard the learned Advocates and have also perused the impugned order.

(3.) THE show-cause notice dated 23-5-2008 has already been replied to by the appellant-petitioner on 2-6-2008. It has been submitted on behalf of respondent no. 1 that so far no action has been taken in pursuance of the aforestated show-cause notice.