RATI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present writ petition, filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of certiorari, for setting aside the Fard Badar No.6 dtd. 19/6/2024 (Annexure P-1) issued by the learned Assistant Collector IInd Grade, Kanina, District Mahindergarh.

(2.) ***

(3.) Heard.