DISTRICT COLLECTOR Vs. MD.FAYEEM

JUDGEMENT

(1.) Regard being had to the controversy involved in the aforesaid cases, they were heard together and are being decided by a common order.

(2.) The facts of W.A.No.610 of 2021 are reproduced as under:

(3.) The present W.A.No.610 of 2021 is arising out of common order dated 18.10.2021 passed in W.P.No.22616 of 2021 and batch by the learned Single Judge.