SANJAY FUELS Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) CONSIDERING the common questions involved in these cases, all the matters are being disposed of by this common order.

(2.) FOR the convenience, facts are taken from W.P. No.4323/2008. Petitioner has sought following reliefs:-

(3.) THE aforesaid position is not disputed by Shri Rahul Jain, learned counsel appearing for the respondents.