STATE OF MADHYA PRADESH Vs. RAVI KUMAR SHARMA

JUDGEMENT

(1.) The present intra-court appeal has been filed under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal) Adhiniyam, 2005, being aggrieved by the order dated 19-02-2021 passed by the learned Single Judge in WP22191-2015 [Ravi Kumar Sharma vs. The State of M.P. and others] , whereby the learned Single Judge after considering the matter on merits while allowing the writ petition, has passed the following directions :

(2.) On 29-7-2021 the learned counsel for the appellants/State submitted that the limited issue involved in the present appeal is that the writ Court has granted reliefs which were not prayed for in the writ petition and for which the appellants had no opportunity to make the stand clear. The parties were granted time to examine the issue and obtain instructions if the instant appeal can be disposed of by deleting the reliefs granted by the learned Single Judge which was beyond the scope of the writ petition.

(3.) On consideration, the learned counsel for the respondent/writ-petitioner submitted that the reliefs which have been granted by the learned Single Judge are not beyond the scope of the writ petition and they are ancillary in nature. In order to appreciate the aforesaid submission it is condign to reproduce the reliefs prayed for in the writ petition :