RAJESH KUMAR MIDDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD .

(2.) NOTICE of motion.

(3.) THIS revision petition is directed under Article 227 of the Constitution of India for quashing the impugned orders, Annexure P-1 dated 21.8.2003 and Annexure P-3 dated 13.10.2003 passed by respondent No. 2 as the same are without jurisdiction, illegal and void.