LAWS(ALL)-2023-1-261

PRASHANT KUMAR Vs. STATE OF U.P.

Decided On January 06, 2023
PRASHANT KUMAR Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Mr. Sharad Chandra Uapdhaya, learned counsel for the petitioner, learned Standing Counsel for respondents 1 to 4, Mr. Bhupendra Kumar Tripathi, learned counsel for respondent No. 12 Gaon Sabha and Mr. B.C. Naik, learned counsel for respondent No. 11 in Writ C No. 31692 of 2022 and for respondent No. 5 in Writ B No. 5 in Writ C No. 31612 of 2022.

(2.) Writ C No. 31692 of 2022 has been filed for the following reliefs:

(3.) Writ C No. 31612 of 2022 has been filed for the following reliefs :