SACHIN GORAKH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Ratnesh Kumar Agrawal, learned counsel for the petitioners. Also heard Mr. Gagan Tiwari, learned Deputy Government Advocate, appearing for the respondents/State.

(2.) The present writ petition has been filed by the petitioner with the following prayers:

(3.) Learned counsel for the petitioner submits that the petitioners have filed this petition against the orders dtd. 30/10/2018 and 28/6/2023 passed by the respondent No. 4, whereby the name of the petitioner has been included in the list of history-sheeters.