ANANTRAM Vs. DISTT. MAGISTRATE SADAR DIST. PRATAPGARH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent No. 1 and Shri Jai Pal Singh learned counsel appearing for the private respondent No. 3 who has filed a counter-affidavit which is taken on record.

(2.) Learned counsel for the petitioner submits that he has received the copy of the counter-affidavit but he does not propose to file any rejoinder-affidavit since the facts stated in the writ petition could not be effectively controverted even in the counter-affidavit.

(3.) In view of the aforesaid, the Court has proceeded to hear the parties and with their consent, the petition is being decided finally.