SURESH MAHAJAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) We have heard learned counsel for the parties, including learned counsel for the intervenor.

(2.) This application is for modification of direction given in the interim order dtd. 10/5/2022, on the assertion that certain crucial facts including the subsequent events before the date of stated order were not brought to the notice of this Court.

(3.) It is urged that the delimitation exercise in the State of Madhya Pradesh had already been completed and so notified before 10/5/2022. In other words, it was not an on-going exercise of delimitation as such.