GANGA CHARAN DAMDE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since pleadings are complete and learned counsel for the parties are ready to argue the matter, therefore, it is heard finally.

(2.) By the instant petition filed under Article 226 of the Constitution of India, the petitioner is claiming following relief(s):-

(3.) In order to appreciate the grievance of the petitioner, relevant facts, which lie in a narrow compass need mention infra:-