LAWS(ALL)-2011-8-88

RAJESH KUMAR SINGH Vs. STATE OF U P

Decided On August 08, 2011
RAJESH KUMAR SINGH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard Sri Shailendra, learned counsel appearing for the petitioner as well as learned Standing Counsel appearing for the State respondent no.1, Sri B.D.

(2.) Pandey, learned counsel for the respondents no. 2 and 3 and Sri Ashok Khare, learned Senior Counsel along with Sri Salil Kumar Rai, learned counsel appearing for the respondent no. 4-Smt. Vinita Pathak and have perused the record.

(3.) Learned counsel for the respondents have categorically stated that this writ petition may be disposed of finally at the admission stage without calling for a counter affidavit. As such, with consent of learned counsel for the parties, this writ petition is being disposed of finally at the admission stage.