SUBHAWATI DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Today when the matter has been taken up, the learned Standing Counsel had pointed out towards the relief sought in the writ petition so as to contend that the writ petition would lie elsewhere. This Court called for a report from the office (stamp reporter) who has tendered its report dtd. 2/11/2023 according to which this Court have jurisdiction to adjudicate the matter

(2.) Accordingly, this Court is proceeding with the matter.

(3.) Heard Sri Ram Chandra Srivastava, learned counsel for the writ petitioner as well as Sri Shailendra Singh, learned Standing Counsel who appears for respondents No. 1 and 2.