SRI TEJ SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the parties agree that the present intra-court appeal as well as Writ-A No. 15443 of 2016 Kuldev Singh v. State of U.P. & Others giving rise to the present appeal may be disposed of at this stage itself without calling for any further affidavits specifically in view of the order proposed to be passed today by the Court.

(2.) In view of the aforesaid statement, let the records of Writ- A No. 15443 of 2016 be called for.

(3.) Heard Sri Prabhakar Awasthi, learned counsel for the appellant, Sri Irshad Ali, learned counsel for respondent writ petitioner, Sri S.P. Singh, learned counsel for respondent No. 4 and learned Standing Counsel for respondent nos. 1 to