LAWS(ALL)-2023-3-216

SUNITA STATE Vs. STATE OF U. P.

Decided On March 20, 2023
Sunita State Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) learned counsel for the petitioner, Shri O.P. Sharma, learned Additional Chief Standing Counsel appearing for the State respondents and Shri Sunil Kumar Singh, learned counsel appearing for the respondent No. 5 Gaon Sabha.

(2.) This writ petition has been filed praying for the following reliefs:-

(3.) Pursuant to the previous order dtd. 14/2/2023, a counter affidavit has been filed on behalf of respondent Nos. 3 and 4 and another counter affidavit on behalf of respondent No. 5. Learned counsel for the petitioner states that he does not propose to file a rejoinder affidavit.