STATE OF U P Vs. NARENDRA PAL SINGH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These appeals are directed against order dated 23.2.2007 passed by the learned Single Judge of the Allahabad High Court in Civil Miscellaneous Writ Petition No. 1395 of 2006 and order dated 1.7.2008 passed by the Division Bench of the High Court in Special Appeal No. 500 of 2008.