LAWS(MPH)-2019-5-23

ANTER SINGH Vs. STATE OF MP

Decided On May 17, 2019
ANTER SINGH Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) This order will govern disposal of WA No. 5512019 & WA No. 5932019 as it has been jointly submitted by counsel for the parties that both these writ appeals involve same issue in the identical facts situation. WA No. 5932019 has been filed against the order dated 2632019 passed by learned Single Judge dismissing writ petition no. 409619.

(2.) For convenience the facts are noted from WA No. 5512019.

(3.) By this writ appeal under Section 2(1) of Madhya Pradesh Uchha Nyayalaya (Khand Nyaypith Ko Appeal) Adhiniyam, 2005 the appellants have challenged the order of learned Single Judge dated 2632019 passed in writ petition no. 50332019.