RAJESH CHAUDHARY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Dwivedi, learned counsel for the petitioner, Mr. Pankaj Kumar Gupta, learned counsel for respondent No. 4/Gaon Sabha, Mr. Shridhar Tripathi, learned Standing Counsel for the State-respondent and Mr. Amit Kumar Singh, Advocate, who has filed caveat on behalf of Gangaram Gupta, although Gangaram Gupta has not been impleaded in the writ petition.

(2.) The instant writ petition has been filed for the following relief:

(3.) With the consent of learned counsel for the parties the instant petition is being heard and disposed of finally without inviting counter-affidavit.