RAGHVENDRA SINGH CHAUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A. No.4098/2020 an application for amendment in the petition is allowed for the reasons mentioned therein.

(2.) The petitioner is granted three working days time to carry out the necessary amendment in the petition.

(3.) Learned counsel for the petitioner submits that he has also moved another applications i.e. I.A. No.4099/2020 for issuing appropriate interim direction and I.A. No.4100/2019 for initiating suo motu contempt proceeding against the respondent/Authorities.