SOURABH BHATI Vs. STATE OF U.P.

JUDGEMENT

(1.) On the oral request of the learned counsel for the writ petitioner, he is permitted to correct the array of the parties, in so far as Respondent no.4 is concerned.

(2.) Heard Sri Shams Uz Zaman, learned counsel for the writ petitioner and Sri R.S. Umrao, learned Standing Counsel for the State.

(3.) Since counter and rejoinder affidavits have been exchanged between the parties and a joint statement has been made that they do not propose to file any further affidavit, the writ petition is being decided at the admission stage.