LAWS(MPH)-2025-1-2

GANESH YADAV Vs. ADDITIONAL DISTRICT MAGISTRATE

Decided On January 06, 2025
GANESH YADAV Appellant
V/S
ADDITIONAL DISTRICT MAGISTRATE Respondents

JUDGEMENT

(1.) The issue raised in the present petition has already been decided by the Hon'ble Supreme Court in the case of Power Grid Corporation of India Vs. Century Textiles and Industries Limited and others, reported in (2017) 5 SCC 143 which reads thus:-

(2.) Accordingly, the petition is disposed of.