SHIV KUMAR MISHRA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Brijesh Kumar Singh, learned counsel for the petitioner, learned standing counsel for opposite party Nos. 1 and 2 and Sri S.G.Singh, learned counsel for opposite party No.3 and perused the material on record.

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

(3.) No counter affidavit has been filed, filing of which is also dispensed with as only legal question is involved and the parties counsels are ad idem that there is no factual dispute.