NAND LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Largely, the issue involved in this batch of writ petitions is one. Accordingly, with the consent of parties, all writ petitions have been heard together. All counsel were heard on the facts narrated in the lead case - Writ A No. 12070 of 2022 (Nand Lal vs. State of U.P. & 4 Ors.).

(2.) Heard Sri Adarsh Singh, Sri Sankalp Narain, Sri Siddharth Khare, Sri R.K.Singh Kaosik, Sri Y.K. Srivastava, Sri Pragyanshu Pandey, Sri Deo Prakash, Sri Mahendra Singh, Sri Rajnish Kumar Srivastava, Sri Anil Yadav, Sri Seemant Singh and Sri Rajesh Kumar learned counsel for the petitioners; Shri Neeraj Tripathi, learned Additional Advocate General along with Shri J.N. Maurya, learned Chief Standing Counsel, Shri Shashank Shekhar Singh, learned Additional Chief Standing Counsel and Shri Chandan Kumar, learned Standing Counsel for the State-respondents.

(3.) Material facts involved in Writ- A No. 12070 of 2022 are described below.