MANGLA PRASAD SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Lal Bahadur Khan, learned counsel for the petitioner, Sri Hari Shanker Bajpai, learned A.G.A.-I for the State and perused the record.

(2.) In view of the order proposed to be passed, notice to opposite party No.2 is hereby dispensed with as purely legal question is involved in this case, however, learned A.G.A-I for the State has accepted notice on behalf of State-opposite party No.1.

(3.) The instant writ petition has been filed with following main prayer:-