RAMASHANKAR Vs. STATE OF UP

JUDGEMENT

(1.) The learned counsel for the petitioner is permitted to implead the Additional Collector as respondent No. 7 in the writ petition during course of the day.

(2.) Heard Mr. Vidya Dhar Yadav, learned counsel for the petitioners, Mr. Arun Kumar Tiwari, holding brief of Narendra Kumar Pandey, learned counsel for respondent Nos. 4, 5 and 6 and Dr. Govind Kumar Saxena, learned Additional Chief Standing Counsel for the State-respondents.

(3.) The instant writ petition has been filed for the following relief: