STATE OF CHHATTISGARH Vs. HARI SINGH CHANDRA

JUDGEMENT

(1.) Heard Mr. Gagan Tiwari, learned Deputy Government Advocate for the appellants. Also heard Mr. Rakesh Pandey, learned counsel appearing for respondent No. 1/writ petitioner and Mr. Ramakant Mishra, learned Assistant Solicitor General of India appearing for respondents No. 2 and 3.

(2.) Having regard to the order proposed to be passed, we do not consider it necessary to issue notice to respondent No. 4.

(3.) By preferring this writ appeal, the appellants have called into question the order dtd. 10/10/2018 passed by the learned Single Judge in Writ Petition (C) No. 2093 of 2018.