RAJESH KUMAR GUPTA Vs. STATE OF M. P.

JUDGEMENT

(1.) WRIT Petition No. 7782 of 2012 [Krishnapal Singh Chauhan and Others Vs. State of M.P. & Ors] & Writ Petition No.7783 of 2012 [Premnarayan Dwivedi & Ors. Vs. State of M. P. & Ors.] have been filed by the petitioners claiming a relief that the respondent No.3 be restrained from dispossessing the petitioners from the land of survey No. 63/3 situate at village Dinarpur, Tahsil and District Gwalior.

(2.) WRIT Petition No.7702 of 2012 [Rajesh Kumar Gupta and Ors. Vs. State of M. P. & Ors]; Writ Petition No.7733 of 2012 [Smt. Kusum Tomar Vs. State of M. P. & Ors.]; Writ Petition No. 7815 of 2012 [ Vasudev Shrivas & Ors. Vs. State of M. P. & Ors.] and Writ Petition No. 8505 of 2012 [ Smt. Ramshree Bai and Anr. Vs. State of M. P. and Ors.] have been filed by the petitioners claiming a relief that the respondent No.3 be restrained from dispossessing the petitioners from the land of survey No.61 situate at village Dinarpur, Tahsil and District Gwalior. Ors.] has been filed by the petitioner claiming a relief that the respondent No.3 be restrained from dispossessing the petitioner from the land of survey Nos. 268, 269, 270, 280, 281, 253, 64, 70, 63 and 24, situate at village Dinarpur, Tahsil and District Gwalior.

(3.) OFFICE is directed to send a copy of this order to Director General, Economic Offence Wing, State of MP, Bhopal.