SHYAM JI AGNIHOTRI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.G.A. for the State.

(2.) Since the point involved in the present writ petition is trivial in nature, so the present writ petition is being heard and decided at the admission stage.

(3.) Notice to the respondent no.3 is dispensed with.