RAJENDRA KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Wtih consent, heard finally.

(2.) By filing this intra Court appeal under Section 2 (1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, the appellant has challenged the order dated 07.11.2006 passed by learned Single Judge of this Court in Writ Petition (S) No.4871 of 2003. The said writ petition has been disposed of by the learned Single Judge by passing the following order:-

(3.) Accordingly the writ appeal stands allowed to the extent indicated above. Writ Appeal allowed