VIJAY SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned A.G.A.

(2.) This writ petition has been filed praying for the following reliefs:

(3.) Learned A.G.A. submits that the respondent no.2 shall decide the appeal of the petitioner being Appeal/Case No.01191/2020 (Sanjiv versus State of U.P.) filed under Sec. 6 of U.P. Control of Goondas Act, 1970, in accordance with law, expeditiously.