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Judgment
6 paragraphs · 151 wordsHarsh Bunger, J
The present petition has been filed under Articles 226 and 227 of the Constitution of India inter alia for issuance of an appropriate writ for setting aside order dated 23.10.1996 (Annexure P-3) passed by learned Assistant Collector 1st Grade, Guhla, order dated 17.03.1998 (Annexure P-5) passed by learned Collector, Kaithal and order dated 28.07.1998 (Annexure P-7) passed by learned Commissioner, Ambala Division, Ambala.
At the outset, learned counsel appearing on behalf of the petitioner pleads no instructions from the petitioner and submits that despite his best efforts, he could not even locate the petitioner.
Keeping in view the aforesaid submissions of learned counsel for the petitioner, the present writ petition is dismissed for non-prosecution.
All pending application(s), if any, shall also stand closed.
A copy of this order be sent to the petitioner at the address as mentioned in the Memo of Parties.