PREM SHANKAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.K. Singh, Senior Advocate assisted by Sri P.C. Pathak, Advocate on behalf of Prem Shanker Mishra who has filed writ petition No. 45445 of 2014 as well as Special Appeal No. 477 of 2017. We have also heard Sri R.K. Ojha, Senior Advocate assisted by Ratnakar Upadhyay, Advocate on behalf of Sri Gopi Chand Mishra who has filed writ petition No. 17951 of 2017 and is respondent in Special Appeal referred to above as well as writ petition No. 5756 of 2015.

(2.) We may at the very outset record that the controversy raised by means of writ petition No. 5756 of 2015 has become infructuous and it is dismissed, accordingly.

(3.) With the consent of the parties, all these matters had been tagged together and have been nominated to this Bench under the orders of Honourable The Chief Justice.