AKHILESH SINGH RANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) ALL these petitions/appeals will be disposed of by this common order.

(2.) THE Public Interest Litigation (W.P. No. 11247/2011) is filed for issuance of direction against the statutory Authorities for discharging their obligations and to proceed against the respondent(s) Companies in connection with offences and illegalities referred to in the M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000. On the other hand, writ petitioners in companion writ petitions and appellants in those appeals have challenged the circular issued under the signature of Additional Secretary, Finance Department, Government of M.P., dated 28.3.2011.

(3.) THAT Public Interest Litigation was finally disposed of by giving direction to the statutory Authorities to act in accordance with law.