BANK OF BARODA Vs. DISTRICT MAGISTRATE MAHARAJGANJ

JUDGEMENT

(1.) Heard Shri Shashi Bhushan Singh, learned counsel for the petitioner and Shri B.P. Singh Kachhawaha, learned Standing Counsel for the State-respondents.

(2.) When the case was listed on 10/2/2022, the following order was passed :-

(3.) A personal affidavit of the Chief Secretary, U.P. Lucknow dtd. 18/2/2022 and a counter affidavit on behalf of respondent no.1/District Magistrate, Maharajganj dtd. 18/2/2022 have been filed today, which are taken on record. Learned Standing Counsel has also produced before us instructions of the Additional Chief Secretary, Home, dtd. 14/2/2022, which is kept on record.