BRIJESH KUMAR SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) The application has been filed today in Court seeking amendment and praying that the petition be treated to be one under Art. 227 of the Constitution. The said application is taken on record.

(2.) Heard learned counsel for the applicant/petitioner and Shri Anand Mani Tripathi, Shri Manoj Kumar Mishra, Ms. Divya Dwivedi, Shri Piyush Tripathi & Ms. Shubhangi, learned counsel(s) appearing for respondent no.2.

(3.) During the course of the arguments, one of the preliminary objections taken by learned counsel for the respondents was that a writ would not lie under Art. 226 of the Constitution and would be maintainable under Art. 227 of the Constitution.