JAG PRASAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri J.B. Singh, learned counsel for the petitioners and Sri Hemant Kumar Pandey, learned State counsel appearing for the respondent Nos. 1 to 3.

(2.) The issuance of notice to private respondent No. 4/Mahmood Ahmad is hereby dispensed with. It is for the reasons that the facts of the case, which this Court would be considering, and the same could not be improved by way of an affidavit even if respondent No. 4 appears before this Court and process of issuance of notice would delay disposal of this petition as also the dispute between the parties.

(3.) By means of this petition, the petitioners have sought the following main reliefs:-