AJAIB SINGH Vs. SUPERINTENDING CANAL OFFICER

JUDGEMENT

(1.) In this application prayer made is to vacate ex parte order dated 6.8.1998 whereby operation of Annexures P-l and P-2 was stayed till further orders.

(2.) Notice of the CM. was given to the counsel opposite.

(3.) Learned counsel appearing on behalf of parties state that instead of deciding the application, the writ petition itself may be disposed of on merits. In view of this submission, the writ petition is taken on Board for final disposal.