RAM MILAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel as well as Shri Ravindra Singh, Advocate, holding brief of Shri Mohan Singh, learned counsels for the respondents.

(2.) With the consent of the learned counsel for the parties, the present petition is being disposed of finally.

(3.) The instant writ petition has been filed praying for the following main reliefs: