Basir Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 4644 MP

                                                                         1                              WP-15413-2021
                                              The High Court Of Madhya Pradesh
                                                         WP-15413-2021
                                                    (BASIR KHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     1
                                     Jabalpur, Dated : 24-08-2021
                                             Heard through Video Conferencing.
                                             Shri Sanjay Jain, learned counsel for the petitioner.
                                             Shri Manoj Kushwaha, learned Panel Lawyer for respondents-State.

With the consent finally heard.

Parties agreed that if petitioner prefers a fresh representation alongwith

the relevant judgment on which he is placing reliance and submits it before respondent nos.2 & 3, said respondents shall consider and decide it within 60 days.

In view of consensus arrived at, petition is disposed of by directing the petitioner to prefer such representation and in turn, directing the respondents to decide it by taking into account the judgment cited by petitioner. The representation be decided by a reasoned order. If authorities come to the conclusion that any claim is payable to the petitioner, claims shall also be settled within aforesaid time. If they decide otherwise, a reasoned order be

passed and communicated to the petitioner.

Petition stands disposed of without expressing any opinion on merits.

(SUJOY PAUL) JUDGE

rv

Signature Not Verified SAN

Digitally signed by REENA HIMANSHU SHARMA Date: 2021.08.25 15:12:14 IST