KAMEEL AHMAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Satish Kumar Srivastava, learned counsel appearing on behalf of the petitioners, Standing counsel on behalf of respondent Nos. 1 to 4, Sri Virendra Mishra on behalf of respondent No. 5, Sri Brijesh Kumar Singh holding brief of Sri Sukh Deo Singh for respondent No. 6 and Sri Shyam Mohan Pradhan on be-half of respondent No. 11

(2.) The vakalatnama filed on behalf of respondent No. 11 and the supplementary affidavit on behalf of the petitioners are taken on record.

(3.) This Court is proceeding to decide the matter finally at the admission stage itself without issuing notice to the private respondents in as much as the defendants are represented by their respective counsel and accordingly they represent the rights of all the defendants, therefore, we proceed to decide the matter without issuing notices to remaining defendants.