RAM PRASHAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard.

(2.) Present petition has been filed for the following main reliefs:-

(3.) It is submitted that the order dtd. 26/3/2018 was passed by the respondent No. 4-Sub-Divisional Magistrate/Joint Magistrate, Sadar, Lucknow and the order dtd. 28/12/2022 was passed by the respondent No. 2-Additional Commissioner, Administration, Lucknow Division, Lucknow.