LAWS(SC)-2022-4-64

MANISH GUPTA Vs. JAN BHAGIDARI SAMITI

Decided On April 21, 2022
MANISH GUPTA Appellant
V/S
Jan Bhagidari Samiti Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals challenge the common judgment and order dtd. 8/2/2017, passed by the Division Bench of the High Court of Madhya Pradesh, Gwalior Bench, in Writ Appeal No. 386 of 2016 along with companion matters, thereby allowing the appeals filed by the State of Madhya Pradesh as well as the Jan Bhagidari Samiti and setting aside the common judgment and order dtd. 29/9/2016 passed by the learned single judge of the High Court of Madhya Pradesh, Gwalior Bench in Writ Petition (Civil) Nos. 4716 of 2016, 5326 of 2016 and 5145 of 2016.

(3.) The facts in the present case are taken from Writ Petition (Civil) No.4716 of 2016.