SMT MUNNI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Personal affidavit filed by respondent No. 2 in compliance of our order is taken on record.

(2.) Heard Shri Shailesh Kumar Pathak, Sri Sabhajeet Nishad, learned counsel for the petitioner, Sri Abhishek Srivastava, learned Chief Standing Counsel-VII for respondent Nos. 1 and 2, Sri Rakesh Pande, learned Senior Counsel assisted by Sri Gaurav Gautam, learned counsel for respondent No. 3.

(3.) With their consent, the instant petition is being disposed of finally at this stage as they waive right to file further affidavits.