PIYUSH KUMAR SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned standing counsel.

(2.) Petitioner has filed a supplementary affidavit dtd. 31/1/2023, which is taken on record.

(3.) The petitioner had moved an Amendment Application No.2 of 2022 dtd. 9/11/2022 which was allowed by order dtd. 8/12/2022 but the amendments were not incorporated. On the request of learned counsel for the petitioner, today we permitted him to incorporate the amendments in the writ petition.