LAWS(ALL)-2022-12-130

RAJPAL SINGH Vs. STATE OF U. P.

Decided On December 21, 2022
RAJPAL SINGH Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Shri Anil Kumar Bajpai, learned counsel for the petitioners, learned A.G.A. for the State and Shri Gaurav Pundir, learned counsel for respondent no. 4.

(2.) The batch of writ petitions arise from the same cause and incident, accordingly, are being heard and decided together on the consent of the parties.

(3.) The facts of Writ Petition No. 10571 of 2021 is being referred to for the sake of convenience.