OM PRAKASH AND ANR. Vs. THE COLLECTOR

JUDGEMENT

(1.) The matter comes up for orders on an application being I.A.No. 9269/2008 under Art. 226(3) of the Constitution of India. Learned counsel for the parties submit that the arguments on the application as well as on the writ petition are one and same and therefore, the writ petition may also be finally heard and decided. With the consent of learned counsel for the parties, the writ petition is finally heard and decided.

(2.) By the instant writ petition under Art. 226 of the Constitution of India, the order Annex.2 dt. 10.04.2008 passed by respondent State Bank of India has been challenged.

(3.) I have heard learned counsel for the parties.