LAWS(ALL)-2022-2-162

KUSUMLATA Vs. STATE OF U. P.

Decided On February 21, 2022
KUSUMLATA Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Sri Arvind Srivastava, learned counsel for the appellant-petitioner and Sri Girish Vishwakarma, learned standing counsel for the State-respondents.

(2.) This special appeal has been filed praying to set aside the judgment and order dtd. 29/11/2021 in Writ-C No.21935 of 2021 (Smt. Kusumlata vs. State of U.P. and 2 others) passed by the learned Single Judge.

(3.) The aforesaid writ petition was filed by the petitioner praying for the following relief: