PRABHAKAR DWIVEDI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Pramod Kumar Dwivedi, learned counsel for the petitioner, learned standing counsel for the State and Mr. Sunil Kumar for the caveator although there is no private party in the writ petition.

(2.) Learned counsel for the petitioner is permitted to correct the the array of party in respect of respondent no.3 during course of the day.

(3.) With the consent of the parties the writ petition is being heard and decided finally at the admission stage.