SURJEET SINGH SAHNI Vs. STATE OF U.P

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 09.09.2021 passed by the High Court of Judicature at Allahabad in Writ C No.40336 of 2017 by which the High Court has dismissed the said writ petition preferred by the petitioner herein, the original writ petitioner has preferred the present special leave petition.

(2.) The facts leading to the present special leave petition in nutshell are as under:-

(3.) We have heard Shri Dhruv Mehta, learned Senior Advocate appearing on behalf of the petitioner at length. We have also gone through the impugned judgment and order passed by the High Court.