LAXMI CHAND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. V.V.S.Murthy, learned senior counsel assisted by Mr. Shantanu Kumar, learned counsel for the petitioner. Also heard Mr. Sudeep Agrawal, learned Deputy Advocate General for the respondents No. 1, 3 and 4 as well as Mr. Sandeep Dubey, learned counsel for the respondent No. 2.

(2.) The writ petition was amended and the facts of the case as enumerated in the amended writ petition are as follows:

(3.) The reliefs prayed for, as appearing in the amended writ petition, read as follows: