LAWS(ALL)-2024-2-183

RAY SAHAB Vs. STATE OF U. P.

Decided On February 19, 2024
Ray Sahab Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Personal affidavit of Principal Secretary, Food and Civil Supplies, Lucknow dtd. 19/2/2024 filed today in Court by the learned Additional Chief Standing Counsel be kept on record.

(2.) Personal affidavit was required by this Court in terms of the order dtd. 16/1/2024 which for the sake of convenience is reproduced below:-

(3.) Sri Anurag Shukla, learned counsel for the petitioner states that he does not intend to file any reply to the same.