TIRTHRAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsels for the petitioners and Sri Shailendra Kumar Singh, learned Chief Standing Counsel and Sri Vivek Shukla, learned Additional Chief Standing Counsel for the State.

(2.) Notices to the concerned respondents other than the State are hereby dispensed with.

(3.) Core legal issues are common in all bunch of the writ petitions, hence, the members of Bar were invited to address and all these writ petitions are decided by common Judgment and order.