Prakash Kondhalkar vs State Of M.P.
2021 Latest Caselaw 3085 MP

                                                           1                               WP-6447-2020
                                The High Court Of Madhya Pradesh
                                           WP-6447-2020
                                   (PRAKASH KONDHALKAR AND OTHERS Vs STATE OF M.P. AND OTHERS)


                      Jabalpur, Dated : 07-07-2021
                               Heard through Video Conferencing.

                               Shri Parag Tiwari, learned counsel for the petitioners.
                               Smt. Gulabkali Patel, learned GA for the respondents/State.

Petitioners have filed this writ petition being aggrieved by the fact that they are entitled for grant of Second Krammonati as per the judgment passed

in W.P.No.6773/06 (Smt. Prerna Vs. State of M.P. and others) decided on 26.04.2007, but respondents are not considering their representation and not taking any decision on the same.

Learned counsel for the petitioners makes a limited prayer that representation preferred by the petitioners may be considered and decided by the authority by passing a reasonable and speaking order.

Learned Government Advocate for the State has no objection. Considering the same, this writ petition is disposed of with direction to respondent No.2 to consider and decide fresh representation, which will be

preferred by the petitioners along with certified copy of the order passed today within a period of seven days from today. The said authority shall decide the same by passing a reasonable and speaking order within a period of 45 days from date of receipt of representation and certified copy of this order.

No opinion is expressed on the merits of the case. C.C. as per rules

(VISHAL DHAGAT) JUDGE

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Signature SAN Not Verified

Digitally signed by VINOD KUMAR TIWARI Date: 2021.07.08 10:26:36 IST