INDAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. A.P. Singh, learned counsel for the petitioner, Mr. Abhishek Shukla, learned Additional Chief Standing Counsel for the State-respondents and Mr. Sudhir Bharti, learned counsel for respondent No. 4/Land Management Committee.

(2.) The instant petition has been filed for following relief:

(3.) With the consent of the learned counsel for the parties, the writ petition is being heard and disposed of finally without inviting counter-affidavit.