SHIVDAYAL SHANDILYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Today the case is fixed for consideration of I.A.No.5580/2022, an application for vacating stay.

(2.) The respondent No.6 has filed its return. However, the State and its functionaries have not filed their return. For adjudicating I.A.No.5580/2022, this Court is required to hear the matter on merits, therefore, instead of deciding the application, the matter is heard finally on merits.

(3.) This petition under Article 226 of the Constitution of India has been filed seeking following reliefs :