STATE OF U. P. Vs. SUNDER SINGH SOLANKI

JUDGEMENT

(1.) Mr. Shailendra Singh Rajawat, Advocate has accepted notice on behalf of respondent no.1 and Mr. Shubham Tripathi, Advocate has accepted notice on behalf of respondent no.2, as such, no steps are required to be taken for service of notices on respondents.

(2.) Heard learned Standing Counsel appearing on behalf of the appellants, Mr. Sushil Kumar Singh, learned counsel appearing on behalf of respondent no.1 as well as Mr. Shubham Tripathi, learned counsel for respondent no.2.

(3.) This intra court appeal has been filed under Chapter VIII, Rule 5 of Allahabad High Court Rules, 1952, challenging the judgment and order dated 25.01.2021, passed by learned Single Judge in Writ Petition No.6063 (SS) of 2017; Sunder Singh Solanki Vs. State of U.P. and others.whereby the writ petition preferred by respondent no.1 has been allowed and the impugned order dated 29.09.2016 has been set aside.