SUBHASH CHANDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Instant writ petition has been filed, inter alia, for the following reliefs :-

(3.) After due deliberations at length, learned counsel for the petitioner has orally prayed that original proceeding under Sec. 42-A of U.P. Consolidation of Holdings Act (in brevity 'U.P.C.H. Act') (Case No.97/1455 of 2010) may be decided, expeditiously.