JITENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THESE petitions are similar in nature and, therefore, with the consent of parties, matters are analogously heard on admission. The facts are taken from Writ Petition No. 5191/2013.

(2.) BY filing this petition under Article 226 of the Constitution, the petitioner has prayed for allotment of 2000 bighas land situated behind Jaurasi Temple for the purpose of establishing "Gaushala".

(3.) I have heard learned counsel for the parties and perused the record.