LAWS(ALL)-2021-9-110

SUBHASH CHANDRA MAURYA Vs. STATE OF U.P

Decided On September 20, 2021
Subhash Chandra Maurya Appellant
V/S
STATE OF U.P Respondents

JUDGEMENT

(1.) Heard learned counsels appearing for the petitioners in the batch of connected writ petitions, learned counsels appearing for the respondents and learned standing counsel for the State-respondents and perused the material placed on record.

(2.) Learned counsels appearing for the petitioners in the instant writ petition and the other batch of writ petitions submit that the facts, inter se, parties are similar and can be decided by a common judgment.

(3.) For the sake of convenience, the facts stated in the Writ Petition No. 8117 of 2021 is being referred to for deciding the writ petitions.