SANTOSH JI MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Pt. S. Chandra, learned counsel for the petitioner, Sri Ran Vijay Singh, learned Addl. Chief Standing Counsel for the State-opposite parties no.1, 2 and 3, Sri Ghanshyam Verma, who has filed Vakalatnama on behalf of opposite party no.6 and Sri Ajay Pratap Singh-II, who has filed Vakalatnama on behalf of opposite party no.7. Said Vakalatnamas are taken on record.

(2.) In view of the proposed order, notices to opposite parties no.4 and 5 are hereby dispensed with.

(3.) With the consent of learned counsel for the parties, this writ petition is being decided finally at the admission stage.