BHAGWAN SINGH BHADORIYA Vs. R PARSHURAM AND ORS

JUDGEMENT

(1.) Heard. The petitioner has filed this contempt petition alleging non-compliance of the order dated 21st Day of December, 2012 passed by this Court in Writ Petition No. 1384/2012 (PIL).

(2.) This Court disposed of the aforesaid writ petition with the following directions:-

(3.) As per reply filed by the respondent No. 6 M.P. State Agricultural Marketing Board in pursuance to the directions issued by this Court, the General Administration Department, MP, Bhopal has issued a circular dated 14th August, 2013, copy of which has been filed as Annexure R/1 and by the aforesaid circular following directions have been issued to the Offices of Government Department:-