KALLU ALI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Ajay Singh, learned counsel for the contesting respondent nos. 2 and 3 and learned Standing Counsel for the State respondent.

(2.) Amendment application is allowed, let the amendment be carried out forthwith.

(3.) By means of this petition filed under Article 226 of the Constitution, the petitioner has prayed for calling the records and quashing the order dtd. 18/11/2020 passed by respondent no. 2, impugned herein this petition.