RAJESH SINGH CHAUHAN - (1.) Heard Sri Prashant Chandra, Sri J.N. Mathur, learned Senior Advocates assisted by Sri H.K.Srivastava and Sri Akbar Ahmad appearing on behalf of the petitioners in Writ Petition No.9389 (S/S) of 2018, Dr. L.P. Mishra, Advocate assisted by Sri Mukund Madhav Asthana in Writ Petition No.5995 (S/S) of 2018, Sri Hari Prasad Gupta, learned counsel for the petitioners in Writ Petition No.22948 (S/S) of 2019 and Writ Petition No.13641 (S/S) of 2018 and Sri Ramesh Kumar Singh, learned Additional Advocate General of U.P. assisted by Sri Pratyush Tripathi, learned Standing Counsel for the State Respondents.
(2.) Learned Standing Counsel has submitted that the counter affidavit of the State filed in Writ Petition No.13641 (S/S) of 2018 may be read as counter affidavit in Writ Petition No.22948 (S/S) of 2019. Likewise, the counter affidavit of the State filed in Writ Petition No.9389 (S/S) of 2018 may be read as counter affidavit in Writ Petition No.24443 (S/S) of 2020.
(3.) Since the rejoinder affidavits have also been filed in those writ petitions and parties are agreeable that those affidavits may be treated sufficient for all the writ petitions, therefore, those affidavits shall be treated sufficient for disposal of the bunch of these writ petitions.;