STATE OF U.P. Vs. AJAY KUMAR SINGH

JUDGEMENT

(1.) Heard Shri V.P. Nag, learned Additional Chief Standing Counsel for the State- appellants and Ms. Harsha Yadav, learned counsel for the respondent no. 1.

(2.) This is a special appeal preferred by the State challenging the judgment and order dtd. 11/10/2006 passed by the writ Court in Writ Petition No. 6447 (S/S) of 2000.

(3.) There is an interim order operating in favour of the State- appellants having been passed on 23/7/2019 which reads as under:-