ROHIT SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Ashok Khare, learned Senior Counsel assisted by Mr. Rishi Kant Singh Chauhan, learned counsel for the petitioners and Mr. Pranav Ojha, learned Additional Chief Standing Counsel for the State-respondents.

(2.) Initially the writ petition has been filed with the following prayer:-

(3.) The amendment application was moved which was allowed by order dtd. 7/12/2021 and the amended prayer is as follows:-