SRI KADAM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) A. K. Yog, J. Heard Sri Swapnil Kumar, who has filed his Vakalatnama today in court on behalf of the petitioner.

(2.) A Division Bench of this Court, while taking cognizance of the petition, passed order dated 9-1 -1986, which reads: "admit and connect with Writ Petition No. 2742 of 1982: Satya Prakash Pandey v. State of U. P. Sd. K. C. Agrawal Sd. R. P. Shukla, J. 9-1-86"

(3.) I have called for the record of Writ Petition No. 2742 and perused the record. Said writ petition has already been decided and allowed by a learned single Judge vide judgment and order dated 12-3-1984. In the said writ petition a counter-affidavit was filed and after considering conten tions of the respective parties, learned single Judge passed order dated 12-3-1984 directing the respondents in the said writ petition to reconsider the entire matter within two months of production of cer tified copy of the said order before Direc tor of Agriculture, U. P. Lucknow on the basis of materials obtained in the aforesaid in accordance with law.