RAJESH KAGRA Vs. STATE OF MP

JUDGEMENT

(1.) Special Leave Petition (C) No. 3009 of 2009 has been preferred against the order dated 31st July, 2008 passed in Writ Appeal No. 383 of 2008. In Special Leave Petition (C) Nos. 3029-3031 of 2009, petitioners assail the order dated 31st July, 2008 passed by the Madhya Pradesh High Court in Writ Appeal No. 350 of 2008 and Writ Appeal No. 356 of 2008. Writ Appeal Nos. 350, 356 and 383 of 2008 have been dismissed by a common order dated 31st July, 2008 whereby the appeals preferred by the petitioners against the order dated 25th February, 2008 passed in Writ Petition No. 1295 of 2004 have been dismissed on the ground that the petitioners have no locus standi to prefer appeals and while doing so, it has been observed that in case their rights in any manner are affected, they have to agitate the same by filing separate writ petition. By order dated 5th September, 2008, passed in MCC No. 689 of 2008, the review application preferred against the aforesaid order has been dismissed.

(2.) Writ Appeal No. 276 of 2009 has been dismissed by order dated 13th August, 2009, relying on the judgment passed by the High Court in Writ Appeal No. 350 of 2008, which has been assailed in Special Leave Petition (C) No. 25083 of 2009. As the validity of the order passed in Writ Appeal No. 350 of 2008 is under consideration in Special Leave Petition (C) Nos. 3029-3031 of 2009, this petition will have the same fate as those Special Leave Petitions.

(3.) Another Special Leave Petition (C) No. 30579 of 2009 has been preferred against an interim order dated 11th November, 2009 passed by the learned Single Judge in Writ Petition No. 5203 of 2009 whereby the High Court while issuing notice declined to grant any interim relief.