LALITA DEVI Vs. STATE OF MP AND ORS

JUDGEMENT

(1.) The petitioner has sought the following reliefs:

(2.) It is submitted that the controversy involved in this writ petition is squarely covered by Division Bench judgment of this Court in WP 3166/2013 (Ashok Sharma Vs. State of MP and other) decided on 10/5/2013.

(3.) The aforesaid position is not disputed by the learned counsel for the State.