VASANT WAGADRE Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the petitioner has prayed for the following reliefs:-

(2.) Learned counsel for the petitioner raising the plea of parity submits that another petition i.e. W.P. No. 11448/18 (Mandeep Singh Bhatia Vs. State of M.P. and Ors.) attended with similar circumstances has been disposed of on 18/5/18 in respect of similar inter-state route between Madhya Pradesh and Maharashtra with directions.

(3.) Learned counsel for the State does not dispute passing of the order dated 18/5/18 passed in W.P. No.11448/18(Annexure P/5) and the website of the High Court also indicates that the order dated 18/5/18 passed in W.P. No. 11448/18 continues to hold the field till date.