BALKRISHNA CHOBE Vs. STATE OF M. P.

JUDGEMENT

(1.) The appellant/petitioner has filed the present appeal under Sec. 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 being aggrieved by the order dtd. 4/2/2021 whereby the Writ Court has dismissed Writ Petition No. 12288 of 2020.

(2.) Facts of the case in short are as under:-

(3.) After hearing learned counsel for the parties, vide order dt.3/1/2024, this Court framed the sole issue for adjudication of this appeal, which is reproduced below:-