STATE OF CHHATTISGARH Vs. KRISHNA KUMAR GUPTA

JUDGEMENT

(1.) Since the parties and the land in question are common in both the writ petitions, they are heard and decided together.

(2.) Writ Petition (227) No.142 of 2015 has been preferred by the State seeking following reliefs:

(3.) Writ Petition (227) No.606 of 2015 has been preferred by Krishna Kumar Gupta [Respondent in Writ Petition (227) No.142 of 2015] seeking following reliefs: