MAN SINGH RAJPOOT Vs. STATE OF MP

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This order shall govern disposal of Writ Appeals No.759, 760 and 761 of 2014, as common questions are involved in all the three writ appeals and by common order all the three writ petitions have been disposed of. For the sake of convenience, the facts are borrowed from W.A.No.759/2014.

(3.) Brief facts of the case are that appellant Man Singh Rajpoot in Writ Appeal No.759/2014 was granted PSII Licenses for sale and purchase of poppy straw for the financial year 201011 for group District Mandsaur.