BHAWANA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Rejoinder affidavit filed today, copy of which has been served to learned Standing Counsel much earlier, is taken on record.

(2.) Heard Shri Apoorva Tewari along with Shri Shivang Tiwari, learned counsel for the appellant and Shri V.P. Nag, learned Standing Counsel for the State.

(3.) This is a Special Appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 challenging the judgment and order dtd. 19/3/2024 passed by the writ Court in Writ - A No. 2075 of 2024 by which writ petition of the appellant/petitioner has been dismissed.