PAWAN KUMAR Vs. STATE OF U.P. AND 6 ORS.
LAWS(ALL)-2017-9-117
HIGH COURT OF ALLAHABAD
Decided on September 07,2017

PAWAN KUMAR Appellant
VERSUS
State Of U.P. And 6 Ors. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) This intra-court appeal under Chapter VIII Rule 5 of the Allahabad High Court, Rules has been filed by Pawan Kumar, the writ petitioner against the judgment and order of the learned Single Judge dated 13.3.2013 passed in Writ Petition No.50119 of 2006.
(3.) Facts in short relevant for deciding this appeal are as under:-;


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