MANOJ KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) An impleadment application no. NIL of 2025 has been filed by Sri Indraraj Singh, learned Senior Counsel assisted by Sri Dev Prakash Singh on behalf of Manoj Kumar and 6 others. The same is taken on record. Since the said application is being filed directly in the Court, thus the office to allot number to the same. The impleadment application is being disposed of in terms of Chapter 22 Rule V of the Rules of the Court, 1952.

(2.) Heard Sri G.K. Singh, learned Senior Advocate assisted by Sri Seemant Singh, learned counsel for the writ petitioner, who are 17 in number. Sri Gaurav Singh, learned Standing Counsel appears on behalf of the State and Sri Indraraj Singh, learned Senior Advocate, assisted by Sri Dev Prakash Singh on behalf of the applicants, who are seven in number, who have filed the impleadment application.

(3.) A statement has been made by the counsel for the rival parties that they do not propose to file any affidavit and the writ petition be decided on the basis of the documents available on record.