STATE OF U P Vs. CHUNNI DEVI

JUDGEMENT

(1.) State of U.P. through Secretary, Irrigation Department and other State functionaries have preferred this special appeal in challenge to decision dated 15.7.2005 rendered by learned Single Judge while dealing with Writ Petition No.5361(S/S) of 1999 titled 'Chunni Devi versus State of U.P. and others'.

(2.) We have heard learned counsel for the appellants and learned counsel for the respondent.

(3.) Learned counsel for the respondent/writ petitioner has filed an additional affidavit along with letter of appointment of the respondent dated 20.5.2006 Annexure A-1 and two other documents. The application/affidavit and the documents are taken on record.