BHANWAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This Full Bench has been constituted in pursuance of reference order of the Division Bench dated 21.4.1998 in Writ Petition No. 12718 of 1998, Sheshmani and Ors. v. State of U.P. and others, in which the Division Bench was of the view that the decision of the Division Bench in Sushil Chandra Srivastava v. State of U.P- and others, (1995) SPLBEC 1862 should be reconsidered.

(3.) In Writ Petition No. 12718 of 1998 the petitioner has challenged the validity of the orders dated 19.3.1998 Annexures 6 to 10 of the writ petition.