Saurabh Lavania, J. - (1.) When the matter was taken up through Video Conferencing Sri Raj Vikram Singh, learned counsel for the petitioner and Sri Manish Mathur, learned counsel for the State-respondent appeared.
(2.) Under appeal is the judgment and order dated 27.02.2020 passed in Writ Petition No.2936 (S/S) of 2020 (Anil Kumar Rana v. State of U.P. & Ors.).
(3.) Brief facts of the case are to the effect that the petitioner/appellant filed the Writ Petition No.2936 (S/S) of 2020, for the following main reliefs:- "(i) This Hon'ble Court may graciously be pleased to issue a writ of mandamus to direct the opposite parties to provide the enquiry report of the de-nova enquiry to the petitioner. (ii) This Hon'ble Court may graciously be pleased to issue a writ of mandamus to direct the opposite parties to provide the status of the de-nova enquiry to the petitioner.";