KRISHNA DUTT SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking the following reliefs:

(2.) When the petition was taken up for hearing on February 15, 2019, the learned counsel for the petitioner had referred to judgment of this Court in Zulfiqar Ahmad Bhuttoo Vs. State of U.P and others (Writ-C No. 52652 of 2016) decided on 4/11/2016 in support of his argument that his appeal filed against order passed by the District Level Committee to the Divisional Level Committee be directed to be decided. The learned Single Judge, while referring to number of judgments of Hon'ble Supreme Court, was of the opinion that the judgment in Zulfiqar Ahmad Bhuttoo Vs. State of U.P and others' case (supra) requires re-consideration. The following questions were framed:

(3.) That is how the matter is listed before us.