NEERAJ Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard.

(2.) The present writ petition has been preferred with the following main prayers:

(3.) On the other hand, Mr. Ankit Singh, learned Advocate who has filed vakalatnama on behalf of opposite parties no. 3 and 4, has submitted, on the basis of written instructions provided to him by Apar Mukhya Adhikari, Ayodhya that the claim of petitioner is disputed and not admitted. The written instructions are taken on record.