PYARELAL Vs. STATE OF C.G.

JUDGEMENT

(1.) BEING aggrieved with the order dated 11th July, 2007 passed in Writ Petition (S) No. 3896/07 by the learned Single Judge of this Court, the Appellant/ Petitioner has filed this writ appeal.

(2.) THE facts, briefly stated are as under:

(3.) ON the other hand, learned Counsel appearing on behalf of the Respondents oppose these arguments and support the order passed by the learned Single Judge.