Madhya Pradesh High Court
Ramkali Bai & Ors. vs The State Of M.P. And Ors. on 8 December, 2021
Author: Chief Justice
Bench: Ravi Malimath, R.K. Verma
1 WP-4092-2004
THE HIGH COURT OF JUDICATURE FOR MADHYA PRADESH,
AT JABALPUR
(DIVISION BENCH)
WP No. 4092 of 2004
RAMKALI BAI & ORS. .....Petitioners
Versus
THE STATE OF M.P. AND ORS. .....Respondents
Coram :
Hon'ble Shri Justice Ravi Malimath, Chief Justice
Hon'ble Shri Justice Vijay Kumar Shukla
Presence
:
None for the petitioner.
Mr. R.K. Verma, Additional Advocate General for the
respondents-State.
ORDER (Oral)
(08-12-2021) Per: Ravi Malimath, Chief Justice The questions and prayers that arise for consideration herein are identical to the one that was considered by this Court in order dated 08.12.2021, passed in WP No.4074 of 2004 [Anchal Grih Nirman Samiti and others vs. The State of Madhya Pradesh and others].
In view of the reasons and conclusions arrived at therein, this petition is disposed off in terms of the order passed in WP No.4074 of 2004.
(RAVI MALIMATH) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
s@if
Signature Not Verified
SAN
Digitally signed by SAIFAN KHAN
Date: 2021.12.09 16:04:31 IST