RAJKUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) An affidavit has been filed by the Superintendent of Jail, District Jail, Ghaziabad, inter alia, stating that:

(2.) Mr Nagendra Singh, counsel appearing on behalf of the petitioners, states that the above clarification would resolve the grievance of the petitioners and their representations may now be directed to be considered by the competent authority expeditiously.

(3.) Ms Preetika Dwivedi, counsel appearing on behalf of the respondents, states that if the petitioners submit fresh representations, the representations shall be considered within a period of three months.