Tilakraj Vijjan vs The State Of Madhya Pradesh
2021 Latest Caselaw 4385 MP

                                                   1                                WP-5248-2007
                        The High Court Of Madhya Pradesh
                                   WP-5248-2007
                      (TILAKRAJ VIJJAN AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)


      Jabalpur, Dated : 16-08-2021
                      Heard through Video Conferencing.

                      Mr. Sanjay Agrawal, Advocate for the petitioner.
                      Mr.    Swapnil    Ganguly,       Deputy   Advocate     General    for    the
     respondents/State.

Learned counsel for the petitioner and learned Deputy Advocate

General jointly submit that in view of the order of the Supreme Court dated 04.12.2018 passed in Civil Appeal No.2788/2009 (Manjit Singh and others vs. Nagrik Upbhogata Margdarshan Manch and others) setting aside the judgment of the Division Bench of this Court, the present writ petition has been rendered infructuous.

Accordingly, the writ petition is disposed of as having been rendered infructuous.

                      (MOHAMMAD RAFIQ)                              (VIJAY KUMAR SHUKLA)
                       CHIEF JUSTICE                                           JUDGE


     psm
Digitally signed by
PREM SHANKAR
MISHRA
Date: 2021.08.17
11:04:25 +05'30'