- (1.) By means of this writ petition, the petitioner has prayed to issue a writ in the nature of certiorari quashing the impugned Government Order dated 29.07.2011, whereby respondent no. 1, Special Secretary Government of Uttar Pradesh, has refused to grant sanction for prosecution of respondent nos. 2 to 4, who all are police personnel. The petitioner has also prayed for issuance of a writ in the nature of mandamus commanding respondent no. 1 to reconsider the grant of sanction for prosecuting respondent nos. 2 to 4 keeping in view the report dated 14.08.2008 of the investigation conducted by Additional Superintendent of Police, and to award compensation to petitioner for the atrocities done by police officials (respondent nos. 2 to 4) against him.
(2.) Affidavits have been exchanged between the parties.
(3.) Heard and perused the record.;