PURAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) These three writ petitions raising common questions of law, have been heard together and are being decided by this common judgment.

(2.) Writ Petition No. 55845 of 2009 Mr. Puran Singh and others vs. State of U.P. and others is being treated as leading writ petition in which counter affidavit, supplementary counter affidavit, rejoinder affidavit and supplementary rejoinder affidavit have been filed. It is sufficient to refer to pleadings of the aforesaid writ petition for deciding all the three writ petitions.

(3.) We have heard Sri N.P. Singh, learned counsel for the petitioners, Sri Ramendra Pratap Singh appearing for respondent No. 2 and learned Standing Counsel.