STATE OF M. P. Vs. PRESTIGE EDUCATION SOCIETY

JUDGEMENT

(1.) Regard being had to the similitude of controversy, both the writ appeals are heard analogously and decided by this common order.

(2.) For the purpose of convenience, the facts of Writ Appeal No. 1553/2024 are being taken into consideration.

(3.) These appeals under Sec. 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 are preferred being aggrieved by the order dtd. 27/02/2024 passed in W.P. No.1940/2012; whereby the writ petition filed by respondent No.1 against the order dtd. 31/01/2012 passed by Sub Divisional Officer and Registrar, Public Trust, Dewas has been allowed by the writ Court.