AMAR NATH SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by Sri Som Kartik, Advocate holding brief of Sri L.P.Shukla, learned counsel appearing for the respondents is taken on record. Learned counsel for the petitioner contends that he does not want to file any rejoinder thereto as only a short question of law is involved and the matter may be heard finally and as such the matter is being heard finally.

(2.) Heard learned counsel for the petitioner, learned Standing counsel appearing for the State-respondents and Sri Som Kartik, Advocate holding brief of Sri L.P.Shukla, learned counsel appearing for the respondents no. 2 and 3.

(3.) With the consent of learned counsel for the contesting parties, the instant writ petition is being finally decided.