PRASHANT RAJAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THE present writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated february 6, 2002 passed by the District agriculture Raksha Adhikari, Ballia (respondent no. 3 ).

(2.) THE counter affidavit and the rejoinder affidavit have been exchanged, and the writ petition is being disposed of finally with the consent of the learned counsel for the parties.

(3.) FROM a perusal of the averments made in the writ petition, as also in the counter affidavit and the rejoinder affidavit, the relevant facts, as noted hereinafter, emerge.