SURAJ PARKASH Vs. STATE & ORS.

JUDGEMENT

(1.) when the case was taken up, neither the petitioner nor the respondent was present. The then Court stenographer has recorded, it is a case for admission without indicating or noticing the nature of the relief sought for.

(2.) However, today when the matter is taken up, it is noticed that it is a case of quo-warranto. Therefore, order dated 17.12.2016 is suo moto recalled and the petitioner's counsel was inclined to argue the matter on merits.

(3.) The writ petition has been filed by the petitioner with the following reliefs:-