KEDARNATH Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Art. 226 of the Constitution of India has been filed seeking the following relief:-

(2.) It is submitted by the counsel for the State that in the light of the judgments passed by the Supreme Court in the case of Sakiri Vasu vs. State of U.P., reported in (2008) 2 SCC 409, Aleque Padamsee and others Vs. Union of India and Ors., reported in (2007) 6 SCC 171, Divine Retreat Centre Vs. State of Kerala and others reported in (2008) 3 SCC 542 and Division Bench of this Court in Smt. Reeta Bais vs. State of M.P. and Ors. Writ Appeal No. 247/2016 (Shweta Bhadauria Vs. State of M.P. and Ors.), this application is not maintainable.

(3.) The moot question for consideration is that:-