- (1.) We have heard Shri Anupam Kulshreshtha, learned counsel for the petitioner-appellant and Shri Sanjay Kumar Singh, learned Standing Counsel for the respondents.
(2.) Saransh Sharma, the petitioner-appellant has preferred present special appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules assailing the judgment and order dated 9th March, 2017 passed by learned Single Judge in Writ Petition No.6969 of 2017 (Saransh Sharma v. State of U.P. & Ors.).
(3.) This much is reflected from the record that the petitioner-appellant has preferred the aforementioned writ petition for a mandamus directing the respondents to refund the petitioner a sum of Rs.18,94,588/- with interest @ 1.5% per month from the date of deposit till the date of payment.;