MUKESH GARG Vs. STATE OF M.P.

JUDGEMENT

(1.) This PIL has been filed for the following reliefs :-

(2.) From the reliefs quoted by the petitioner in this PIL, it is clear that the petitioner wants quashment of the order dt.7.3.2011 passed by this court in W.P.No.36/2010.

(3.) Against the aforesaid order, a writ appeal was filed before the Division Bench of this court, which was registered as W.A.No.475/2011. The Division Bench dismissed the writ appeal vide order dt.18.10.2011. The State also filed a review petition for review of the order dt.7.3.2011 passed in W.P.No.36/2010. This court dismissed the aforesaid review petition with the liberty to the State to file writ appeal. M.P.State Cooperative Marketing Federation also filed a review petition for review of the same order dt.7.3.2011. It was registered as R.P. No.100/2011, that was also dismissed vide order dt.16.5.2011. A writ appeal bearing W.A.No.139/2013 was also filed, that was also dismissed vide order dt.13.9.2013. Against the order dt.18.10.2011 passed in W.A. No.475/2011, an SLP was filed before the Hon'ble Supreme Court, which was registered as SLP (Civil) No.10920/2011. Hon'ble Supreme Court vide order dt.19.7.2012 dismissed the aforesaid SLP.