BELI RAM Vs. H R T C

JUDGEMENT

(1.) The writ petition is filed with the following prayer:

(2.) The issue essentially pertains to the recovery made from the petitioner on account of the order passed by the M.A.C.T.. It is seen that the very same issue has been dealt with by this Court in CWP No. 2882 of 2008 in light of the instruction dated 3.2.2009 of the H.R.T.C. Therefore, Annexure P-2 is quashed. There will be a direction to the first respondent to consider the matter afresh in light of the judgment referred to above, as interpreted by this Court with regard to the instruction dated 3.2.2009.

(3.) The writ petition is disposed of, so also the pending applications, if any.