LAWS(ALL)-2024-3-327

CHANDRA PAL SINGH Vs. STATE OF U.P.

Decided On March 21, 2024
CHANDRA PAL SINGH Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri U.K. Sexena, learned Senior Counsel assisted by Sri Om Prakash Rai, learned counsel for the petitioners, Sri Kunal Ravi Singh, learned Chief Standing Counsel for the State and Sri Anurag Khanna, learned Senior Advocate assisted by Sri Pranjal Mehrotra, learned counsel for the National Highway Authority of India.

(2.) This Court proceeds to deal with the writ petition concerning the petitioner Nos. 1, 2, 7 and 8 (hereinafter referred to as 'petitioners').

(3.) The petitioners have approached this Court by means of the present writ petition for the following relief:-