- (1.) Heard learned counsel for the parties.
(2.) Learned counsel for the petitioner prays that this writ petition may be decided in terms of the judgment and order dated 28.11.2017 passed by this Court at Allahabad in a bunch of writ petitions, leading Writ Petition being Writ-A No.37143 of 2017, Ajit Singh Patel and others vs. State of U.P. and others.
(3.) Learned counsel appearing for the petitioner has stated that the order under challenge in this writ petition was also under challenge in the aforementioned bunch of writ petitions before this Court at Allahabad and the impugned order herein has been quashed by the Division Bench of this Court at Allahabad by means of the judgment and order dated 28.11.2017.;