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Supreme CourtDivision Bench(1994) 01 SC CK 0080

State of U.P. and Another vs Rajendra Singh Malhan etc. etc.

Supreme Court Of India · Decided on 25 January 1994

HON’BLE JUDGES
Ramaswamy, J · N.P. Singh, J
RESULT
Allowed
CASE NUMBER
Civil Appeal No''s. 355-59 of 1994 (Arising out of Special Leave Petitions No''s. 5249, 6443, 7684, 16261 and 15556 of 1993)
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Judgment

2 paragraphs · 151 words

N.P. Singh, J.—Leave granted.

2.

These appeals have been filed on behalf of the State of U.P. for setting aside the judgments and orders passed by the High Court in different writ applications filed on behalf of the Respondents of the appeals, for direction similar to the direction given by the High Court in favour of the aforesaid Shri Vinod Kumar Kharbanda. Some of the writ applications were allowed in terms of the judgment of the High Court, in the case of Shri Kharbanda. The other writ applications were disposed of directing the State Government to consider the presentations filed by writ Petitioners in the light of the judgment of the High Court in the case of Shri Kharbanda. As we have set aside the judgment of the High Court in the case of Shri Kharbanda, these appeals are allowed and different judgments and order of the High Court are set-aside.