JASBIR KHAN Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) The learned proxy counsel is present for the petitioner, and requests for an adjournment. A letter dated 22.10.2021 has also been sent by the learned counsel for the petitioner to seek adjournment of three weeks, citing personal difficulty. On the previous occasion i.e. on 04.10.2021 the learned counsel for the petitioner had requested for an adjournment, submitting that the learned arguing counsel was not available. An adjournment was granted. However, today, again, an adjournment is being sought.

(2.) We have perused the record.

(3.) The crux of the matter has been summed-up by the State Commission in para 7 of its Order, which is being reproduced below for ready appreciation.