LAWS(UTN)-2011-1-65

JAI PRAKASH YADAV Vs. STATE AND ORS.

Decided On January 14, 2011
JAI PRAKASH YADAV Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition, the Petitioner has sought following reliefs:

(3.) PRAYER made is innocuous.