SATYA PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) (I.A. No. 3 of 2023 in re: Writ-A No. 6248 of 2023) Heard. On due consideration, the application for impleadment is allowed. Let the necessary impleadment be carried out during the course of the day. (I.A. No. 6 of 2024 in re: Writ-A No. 3071 of 2023) Heard. On due consideration, the application for impleadment is allowed. Let the necessary impleadment be carried out during the course of the day.

(2.) Shri Nigam has argued the second writ petition in re: Smt. Rinki (supra) on behalf of the petitioner, Shri R.P.S. Chauhan, learned Additional C.S.C. and Smt. Megha Pandey, learned counsel for newly impleaded opposite party no. 4 i.e., Satya Prakash.

(3.) In the writ petition in re: Satya Prakash (supra), the following prayer has been sought which reads as under: