REGENT COMPUTRONICS PVT. LTD.

Paras Saklecha Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

STATE OF M.P VS. NANDALAL JAISWAL [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. UNION OF INDIA [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY N D VS. JOINT ACTION COMMITEE ALLOTTEE OF SFS FLATS [REFERRED TO]
VILLIANUR IYARKKAI PADUKAPPU MAIYAM VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. ANSHIKA GOYAL [REFERRED TO]

JUDGEMENT

(1.) Heard on I.A No.846/2026, which is an application for ignoring defects.

(2.) Office objection regarding legible copies is exempted as they were not referred in the petition.

(3.) The present petition is filed in the nature of pro bono public invoking the jurisdiction under Article 226 of the Constitution of India in illegal, arbitrary and discriminatory implementation of Mukhyamantri Ladli Behna Yojana, 2023 (hereinafter referred to as the 'Policy of 2023').

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PARAS SAKLECHA Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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