GIRISH DUTT TIWARI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) With the consent of the parties, both the petitions are being decided by means of this common judgment.

(2.) Supplementary affidavit filed in Writ-C No. 3079 of 2024 in Court in today is taken on record.

(3.) Shri Amrendra Nath Tripathi, Advocate, appeared for the petitioner in Writ-C No. 9601 of 2024 and for contesting respondent No. 7/Girish Kumar in Writ-C No. 3079 of 2024, Shri Hemant Kumar Pandey, learned Standing Counsel appeared for the State in both the petitions, Shri Rajeiu Kumar Tripathi, Advocate, appeared for the petitioners in Writ-C No. 3079 of 2024 and for private opposite parties in Writ-C No. 9601 of 2024. Heard these advocates and perused the record.