RAM GOPAL PRAJAPATI Vs. STATE OF M P

JUDGEMENT

(1.) Petitioners have filed this Public Interest Litigation petition, praying for the following reliefs:-

(2.) In the facts and circumstances of the case, the petition is disposed of with following directions:-

(3.) With the aforesaid, petition stands disposed of. A typed copy of this order be supplied to Advocate General's office for immediate compliance.