STATE OF M.P. Vs. LACHU

JUDGEMENT

(1.) The State of Madhya Pradesh and others have filed this writ appeal under Sec. 2(1) of Madhya Pradesh Uchha Nyayalaya (Khand Nyaypith Ko Appeal) Adhiniyam, 2005 against the order dtd. 21/1/2025 passed in W.P. No.1716/2024 by the Single Bench in favour of the respondent/writ petitioner.

(2.) The details of the case are already mentioned in the impugned order of the Writ Court, but for the sake of convenience, they are reproduced in nutshell.

(3.) The writ petitioner again approached this Writ Court by way of writ petition seeking the following reliefs:-