BHAGWANT SINGH Vs. COMMISSIONER, AMBALA DIVISION

JUDGEMENT

(1.) The present petition has been filed under Articles 226 and 227 of the Constitution of India inter alia for issuance of an appropriate writ for setting aside order dtd. 23/10/1996 (Annexure P-3) passed by learned Assistant Collector 1st Grade, Guhla, order dtd. 17/3/1998 (Annexure P-5) passed by learned Collector, Kaithal and order dtd. 28/7/1998 (Annexure P-7) passed by learned Commissioner, Ambala Division, Ambala.

(2.) At the outset, learned counsel appearing on behalf of the petitioner pleads no instructions from the petitioner and submits that despite his best efforts, he could not even locate the petitioner.

(3.) Keeping in view the aforesaid submissions of learned counsel for the petitioner, the present writ petition is dismissed for non-prosecution.