LAWS(ALL)-2013-12-189

KAILASH SINGH Vs. STATE OF U.P.

Decided On December 19, 2013
Dr. Kailash Singh and Others Appellant
V/S
State of U.P. and others Respondents

JUDGEMENT

(1.) Affidavits have been exchanged between the parties.

(2.) Heard learned counsel for the parties and perused the record.

(3.) These two writ petitions have been preferred under Article 226 of the Constitution with the common reliefs, hence, with the consent of learned counsel for the parties, they are being decided by this common Judgment and order at admission stage.