RAM NIHOR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) A short counter-affidavit has been filed on behalf of all the respondents. Learned counsels for all the parties agreed that the case may be finally heard and decided at the admission stage as contemplated under Chapter XXII, Rule 2 (Second Proviso) of the Rules of the Court, 1952 (as amended upto date).

(2.) Heard learned counsels appearing for the petitioner and Sri Vinod Swaroop, Additional Advocate General representing all the respondents.

(3.) Facts of the case, required for decision of this petition, are not disputed.