LALJEE Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Rejoinder affidavit filed today is taken on record.

(2.) Heard learned counsel for the petitioner, Shri Saharsh, learned Additional Chief Standing Counsel for the respondents No. 1, 2, 3 and 5 and Shri R K Singh Suryavanshi, learned counsel for the respondent No. 4.

(3.) Despite notice being issued to respondents No. 6 and 7, none responds on their behalf. As per office report dtd. 24/10/2024, the notice is deemed sufficient.