RAVINDRA SINGH RAJPUT Vs. STATE OF MP

JUDGEMENT

(1.) IT is prayed by learned counsel for the parties that these matters are similar in nature and may be heard analogously. Accordingly, these matters are taken up for analogous hearing.

(2.) THE facts are taken from Writ Petition No.4897/2012. THE petitioners are aggrieved by the order dated 23.6.2012, whereby the Collector, Land Record, Morena disallowed the application of the petitioners for sending them for patwari training.