HANS RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The case comes up on an application for preponement of the date. However, with the consent of counsel for the parties, the matter is heard finally and decided today itself.

(3.) The present writ petition has been filed for quashing and setting aside the order dtd. 13/11/2010 passed by the Executive Engineer, Sri Ganganagar as well as the order dtd. 28/6/2011 passed by the Superintending Engineer, Sri Ganganagar.