RAMANANDPATELANDOTHERS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Due to outbreak of pandemic (COVID-19), there is lock-down in the country and, therefore, as per the direction of Hon'ble the Chief Justice, this matter is taken up through video conferencing.

(2.) Shri Ramprakash Shivhare, learned counsel for the applicants.

(3.) Shri Saurabh Mishra, learned Additional Advocate General with Shri A.