ARVIND KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since, the common question of law and facts involved in both these Writ Petitions, therefore, they are being considered together and decided by this common order.

(2.) The petitioners in Writ Petition No. 1983/2025 has prayed for following reliefs:-

(3.) The petitioners in Writ Petition No. 2012/2025 has prayed for following reliefs:-