VIJAY SAUDAL Vs. STATE OF M P

JUDGEMENT

(1.) Regard being had to the similitude in the contraversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Writ Petition No. 1465/2010 (s) are narrated hereunder.

(2.) The petitioners before this Court have filed this present petition being aggrieved by annexure P-1,by which the Deputy Commissioner, Land Records has directed all the Collectors of the State of Madhya Pradesh to scrutinize the certificates, in respect of qualifications of the candidates, who had been declared selected in the Patwari examination.

(3.) Heard learned counsel for the parties at length and perused the record.