LAWS(CHH)-2022-4-51

PRADEEP GANDHI Vs. STATE OF CHHATTISGARH

Decided On April 20, 2022
PRADEEP GANDHI Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard Mr. Suyash Pande, learned counsel for the petitioner. Also heard Mr. Chandresh Shrivastava, learned Additional Advocate General, appearing for respondent Nos. 1 and 2.

(2.) The petitioner was a Member of Parliament of the 14th Lok Sabha and he was also elected as a Member of Legislative Assembly in 2003 from the Dongargaon constituency.

(3.) In the present petition, styled as a public interest litigation, at '(B) Subject matter in brief ', it is stated as follows :