LAWS(MPH)-2019-9-21

SANJU BHAVSAR Vs. STATE OF M.P.

Decided On September 09, 2019
Sanju Bhavsar Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Vide order dated 01.10.2018 passed in Writ Petition No.4964/2018 and other connected matters, thirty six writ petitions of similar nature have been dismissed by the writ Court. The relevant part of the order passed by the writ Court is reproduced below:

(2.) Against the aforesaid dismissal of the writ petitions, writ petitioners preferred writ appeals and vide order dated 02.08.2019 all the appeals have been dismissed by the Division Bench of this Court. The operative paras of the order is reproduced below:

(3.) In view of the above, the present writ petitions are also dismissed. The order passed in Writ Petition No.4964/2018 and other connected matters shall apply mutatis mutandis in the present writ petitions. Let a copy of this order be placed in all connected writ petitions.