LAWS(ALL)-2020-8-18

RAMPAL BHARTIYA Vs. STATE OF U.P.

Decided On August 14, 2020
Rampal Bhartiya Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The present writ petition has been nominated by Hon'ble the Chief Justice to this Court vide order dated 14.8.2020.

(2.) The Court has been convened through video conferencing.

(3.) Heard Sri Rakesh Pande, Senior Advocate assisted by Sri Ajay Kumar Gautam, learned counsel for the petitioners, Sri Vikas Chandra Tripathi, learned Standing Counsel for respondent no.1 and Sri Nisheeth Yadav, learned counsel for respondent nos.2&3.