RAMKRISHAN SHARMA Vs. STATE OF MP & ORS

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed, complaining the non-consideration of the representation of the petitioner despite direction given by this Court by order dated 07/12/2018 passed in Writ Petition No.27577/2018, and has sought following reliefs:-

(2.) Further direction may kindly be given to the respondents to consider the representations annexureP-1 within stipulated period, if any charge is due against the petitioner, so directed the petitioner to deposit the same;

(3.) Any other relief which the Hon'ble Court deem fit in the facts and circumstances of the case may kindly be granted to the petitioner.''