LAWS(ALL)-2025-4-153

JAY BAHADUR PANDEY Vs. D.D.C., AMETHI

Decided On April 21, 2025
Jay Bahadur Pandey Appellant
V/S
D.D.C., Amethi Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned Standing Counsel for the State/opposite party Nos. 1 to 3 and perused the record.

(2.) In view of order proposed to be passed, issuance of notice to the private opposite parties is hereby dispensed with.

(3.) The instant petition has been preferred seeking following main relief :