GOVIND Vs. UP-VANMANDLADHIKARI

JUDGEMENT

(1.) HEARD Shri C.L. Yadav, learned counsel for the petitioners and Shri P. Verma, learned Government Advocate for respondents.

(2.) IT is a writ under Article 227 of the Constitution of India, arising out of an order, dated 8.7.1997, passed by the learned VII Additional Sessions Judge, Indore, in Criminal Revision No. 484 of 1997, filed by the petitioner, which in turn arises out of an order dated 1.11.1996, passed by the appellate authority in Case No. 5573/18, which in turn confirms the order passed by the competent authority in Case No. 5573/18, dated 2.3.1996. These orders were passed by the revision authority under the provisions of M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (hereinafter called as 'Adhiniyam').

(3.) IN somewhat similar circumstances, an issue came up before the Supreme Court of India in a case reported in 2000 (2) Vidhi Bhasvar 1 = (2000) 1 SCC 323 [Dinesh Kumar Kartike v. State of M.P. and others).