VEER SINGH JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) It is therefore, most humbly prayed that the instant petition may kindly be allowed and a writ of mandamus and/or a suitable writ, order or direction in the nature of a writ be issued against the respondents and following reliefs may kindly be granted:-