MAHAVEER KUMAR JAIN Vs. ATAL BIHARI TAMRAKAR

JUDGEMENT

(1.) Heard on admission.

(2.) Learned Counsel for the petitioner argued at length and submits that the impugned order passed by the learned Court below is incorrect, illegal and deserves to be set aside. It is submitted that petition filed by the petitioner be allowed and the impugned order be set aside.

(3.) Learned Counsel for the respondent submits that no illegality has been committed by the learned Court below in dismissing the applications filed by the petitioner. It is submitted that petition filed by the petitioner be dismissed.