- (1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Vishnu Shanker Gupta, learned counsel for appellants, Sri A.K. Yadav, learned counsel for respondent no. 3, learned Standing Counsel appearing for respondent nos. 1, 2 and 4 and perused the record. None appears on behalf of respondent nos. 6, 7 and 8.
(2.) This special appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 has been filed against judgment and order dated 17.09.2013, passed by the learned Single Judge in Civil Misc. Writ Petition No. 37641 of 2012 - Avinash Kumar and Another Vs. State of U.P. and Others.
(3.) Relief sought by the appellants by means of this special appeal is to set aside the judgment dated 17.09.2013, passed by the Writ Court in aforesaid writ petition.;