NAVNISH KUMAR MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) The Bench Secretary has placed before me a copy of the letter dated 19.08.2013 of the High Court Bar Association, Allahabad addressed to Hon'ble the Chief Justice informing that the Association has resolved on 19.08.2013 to abstain from judicial work on 20.08.2013 and the Hon'ble Judges are requested not to pass any adverse order on 20.08.2013, which has been circulated under the order of Hon'ble Senior Judge dated 19.08.2013 to this Bench. This case has been called in revised, but no counsel appeared on behalf of petitioner. However, Mohammad Asim, petitioner no.2 himself appeared in person and requested that he may be permitted to argue his case in person on behalf of all other petitioners. Sri Navnish Kumar Maurya, petitioner no.1 is also present in person.

(2.) Permission is granted.

(3.) I have heard the petitioner in person.