LAWS(ALL)-2026-1-53

VARSHA Vs. STATE OF UTTAR PRADESH

Decided On January 20, 2026
VARSHA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Mr. Harshit Pandey, learned counsel for respondent no.2 and 3, Mr. Abhishek Kumar Yadav, learned counsel for respondent no.4 and learned Standing Counsel for the State-respondents.

(2.) The present writ petition has been filed inter-alia for the following reliefs:-

(3.) The matter was heard on several dates, and the following orders have been passed on the dates mentioned below:-