STATE OF M P Vs. GIRVAR DAS

JUDGEMENT

(1.) Heard. Although these appeals i.e. Writ Appeals No. 523/11, 524/11, 555/11, 556/11, 563/11, 565/11, 566/11, 567/11, 568/11, 569/11, 670/11, 672/11 and 583/ 11 suffer from defaults reported by the office, but, the issue involved in these appeals covered against the appellant by the Division Bench decision of this Court dated 01.11.2011, passed at Principal Seat at Jabalpur, in a bunch of writ appeals, headed by Writ Appeal No. 1266/2010.

(2.) In view of that decision, a copy of which has been produced by the counsel for respondent, all these writ appeals, i.e. Writ Appeals No. 523/11, 524/11, 555/11, 556/11, 563/11, 565/11, 566/11, 567/11, 568/11, 569/11, 670/11, 672/11 and 583/11 are dismissed. A copy of the said order dated 01.11.2011 will accompany the certified copy of this order.