RAMESH KUMAR KHANDELWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this common order W.P. No. 3152/2019, W.P. No. 2337/2019, W.P. No. 2339/2019, W.P. No. 2406/2019, W.P. No. 3881/2019 and W.P. No. 4354/2019 shall also be disposed of.

(2.) For the sake of convenience, the facts of W.P. No. 11123/2019 shall be taken into consideration.

(3.) This petition under Article 226 of Constitution of India has been filed seeking the following reliefs:-