ABHISHEK AGARWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) These two petitions Under Article 227 of the Constitution of India are being heard together and are disposed of by a common order.

(2.) Heard Sri Swetashwa Agarwal, learned counsel for the petitioners, Ms. Sushma Soni, learned A.G.A. for the State and perused the record

(3.) These petitions Under Article 227 of the Constitution of India have been filed with the following prayers: