NARMADA BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petition is heard finally with consent of the counsel for the parties.

(2.) Learned counsel appearing for the petitioner submitted that the case of the petitioner is squarely covered by the order dated 8.10.2010 passed by the Single Bench in W.P. No. 7901 of 2010(S) (Suresh Chand Hirve vs. State of M.P. and others) which was affirmed by the Division Bench by the order dated 13.07.2011 in W.A. No. 348 of 2011. He has submitted that the facts of the present matter are identical to that of the matter of Suresh Chand Hirve .

(3.) Learned counsel for the respondents has not disputed the aforesaid submission that the present matter is identical to that of Suresh Chand Hirve which has already been decided by this Court.