By the Court. - (1.) Learned Counsel for the petitioner is permitted to delete the words 'State of U.P. through' from the array of opposite party No. 1
(2.) Heard Sri Anil Kumar Srivastava learned Counsel for the petitioner and Sri Tarun Kumar Misra learned Counsel for opposite party Nos. 2 and 3.
(3.) The petitioner has preferred this writ petition against the rejection of his insurance claim in respect of a Maruti car, which was stolen on 12.1.2006 and could not be found by the police.;