JUDGEMENT
SANJAY KAROL, , S.KUMAR, J. -
(1.)Heard learned counsel for the parties.
(2.)The petitioner has prayed for the following relief/s :-
(3.)Learned counsel for the State opposes the petition stating that the petition is misconceived; raises disputed question of fact; is not in public interest; and that the issue can be best resolved at the local level by the appropriate authorities.
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