BANSI LAL Vs. DEPUTY CUSTODIAN GENERAL

JUDGEMENT

(1.) THIS is an application for an appropriate writ in order to quash an order of the Deputy Custodian General dated 13 -5 -1964 reviewing the order of his predecessor dated 28 -12 -1961.

(2.) THE facts giving rise to the present petition may be summarised as follows : -

(3.) THE petitioner has come up to this court against this order.