MAHESH KUMAR AGRAWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri S. P. Singh, learned Additional Chief Standing Counsel for the respondents no. 1 to 3 and Shri Dilip Kumar Pandey, learned counsel for the respondent no. 4.

(2.) With the consent of the learned counsel for the parties, the present petition is being disposed of finally.

(3.) The instant writ petition has been filed praying for the following main reliefs: