SHAILENDRA PRATAP SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the respondents.

(2.) Learned counsel for the parties agree that similar controversy as raised in the present petition has been disposed off by this court in terms of the order dtd. 30/3/2019 passed in Writ Petition Misc. Single No.8774 of 2019 (Ziaur Rahman Alvi vs State of U.P. and others) on the following terms :

(3.) Thus, the present petition is also disposed off in terms of the order above extracted and on the same terms and conditions.