NARAYAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri. Vineet Kumar Singh, learned counsel for the petitioner, Sri. Amit Manohar, learned Additional Chief Standing Counsel along with Sri. Vijay Shankar Prasad, learned Standing Counsel appearing on behalf of respondent Nos. 1 and 2 and Sri. Vikram Bahadur Singh, learned counsel appearing on behalf of respondent Nos. 3 and 4.

(2.) Insofar as respondent Nos. 5 and 6 are concerned as per office report dated 3.1.2018 neither acknowledgment nor undelivered notices has been received back as yet. In the circumstances notices are deemed to be served upon the aforesaid respondents.

(3.) Affidavits have already been exchanged between the contesting parties and with the consent of the parties, the writ petition is disposed of finally after hearing learned counsel for the parties.