NARESH KUMAR VALMIKI Vs. STATE OF U. P.

JUDGEMENT

(1.) This is bunch of 83 cases with different reliefs. The matter has been placed before this Court on the reference made by the learned Single Judge disagreeing with the view taken by another learned Single Judge in the case of Soni Devi vs. State of U.P., 2022 (5) ADJ 64. Alongwith the main petition, other petitions and appeals have been tagged with similar issues involved.

(2.) The question of difference between the two learned Judges is on the second question as framed in the case of Soni Devi's case (supra) which is in para-15 of the said judgment. It reads as under:

(3.) The answer given to the second question is in para-18 of the said judgement which is as follows: