AFSAR JAHAN BEGUM Vs. STATE OF M.P.

JUDGEMENT

(1.) SUBMISSION allowed in W.P. (C) No. 8330/81.

(2.) ALL these writ petitions and appeal are disposed of by common judgment since common question of law arises for decision in these cases.

(3.) UNDER sub -section (2), the State Government shall publish the modification proposed under sub -section (1) in the State Gazette and in one of the newspapers in the regional languages circulating in the area in which it is proposed to be covered by such modification together with the date not being less than 30 days from the publication in the official gazette, the time and place at which any representation received in this behalf will be heard by the State Government.