NEMI CHAND JAIN Vs. STATE OF MP

JUDGEMENT

(1.) By this petition under Article 226/227 of the Constitution of India, the petitioners are seeking following reliefs:

(2.) No return has been filed by either parties. Since no return has been filed, the averments made in the petition are deemed to be admitted to the respondents.

(3.) It has been put forth by the learned counsel for the petitioners that the same havoc condition is going on in Sadar Bazar area of Morar and from the rear side of V.V.I.P. Circuit House, to Baradari Chouraha, and therefore, the same treatment be provided for this area also.