ONKAR YADAV Vs. STATE OF M P

JUDGEMENT

(1.) This order will govern the disposal of W.P. No.5241/2012 and W.P. No.10432/2011 since it has been submitted by learned counsel for both the parties that these writ petitions involve identical issue in the same fact situation.

(2.) For convenience facts have been taken from W.P. No.10069/2011.

(3.) The petitioner is aggrieved by the communications dated 9.11.2011 (Annexure P/5) and 5.12.2011 (Annexure P/8) requiring the petitioner to deposit 12% performance security, failing which the earnest money is directed to be forfeited.