Ajay Vanshpal vs The State Of Madhya Pradesh
2024 Latest Caselaw 15899 MP

Madhya Pradesh High Court

Ajay Vanshpal vs The State Of Madhya Pradesh on 28 May, 2024

Author: Pranay Verma

Bench: Pranay Verma

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                             WP No. 2974 of 2024
                                           (AJAY VANSHPAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 28-05-2024
                                    Shri L. C. Patne - Advocate for the petitioner.

                                    Shri Anendra Singh Parihar - Panel Lawyer.

                                    It is submitted by learned counsel for the petitioner that the issue raised in
                           this petition has already been decided by this Court by order dated 24.01.2023
                           in W.P. No.2848/2016 (Sanjeev Kumar Shakya Vs. Panchayat and Rural

                           Development Department and Others) filed as Annexure P/14 along with the
                           rejoinder.
                                    Learned counsel for the respondent/State is directed to examine the

applicability of the said judgment to the facts of the present case.

List after four weeks.

(PRANAY VERMA) JUDGE

Shilpa