KRISHNA KATYAL Vs. KAMLESH GUPTA AND ANOTHER

JUDGEMENT

(1.) Heard Shri Vivek Mishra, learned Counsel for the petitioner and Smt. Rama Goel Bansal appearing for the respondent.

(2.) Smt Rama Goel Bansal, learned Counsel for the respondent No. 1 states that she does not propose to file counter-affidavit and proceed to argue the writ petition on merits.

(3.) The present writ petition is directed against the order dated 7.8.2007 passed by the Prescribed Authority in P.A. Case No. 41 of 2006 whereby it has rejected the application filed by the present petitioner for her impleadment in release proceedings under Sec. 21 (1) (a) of U.P. Act 13 of 1972.