MANU KUMARI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Today when the matter was taken up a request was made on behalf of the Sri Rahul Sahai, learned counsel for the petitioner for adjourning the matter. However, this Court finds that present petition is of the year 2011 and the petitioner has not been able to obtain any interim order.

(2.) Accordingly, present writ petition is being decided on the basis of pleadings so available on record and after hearing Sri Sharad Srivastava, learned Standing Counsel.

(3.) This is a petition under Article 226 of the Constitution of India seeking following reliefs:-