[email protected] vs The State Of Madhya Pradesh
2021 Latest Caselaw 3407 MP

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HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE

                                    Review Petition No.461/2021
   Sultan @ Titu & Another v/s The State of Madhya Pradesh &Another
Indore, dated 16.07.2021
              Heard through video conferencing.
              Shri Siddharth Radhe Lal Gupta, learned counsel for the
petitioners.
              Shri Vinita Phaye, learned Government Advocate for the
respondent / State.

With the consent, heard finally.

Learned counsel for the petitioners while placing reliance on the order passed by this Court and the Supreme Court submits that even if no relief relating to grant of compensation was prayed for in Writ Petition No.9527/2021, it was open to this Court to grant such relief in view of the judgment of this Court reported in 2017 (3) MPLJ 178 (Arvind Kumar Jain v/s The State of Madhya Pradesh & Others) and the judgment of Hon'ble Supreme Court reported in AIR 1996 SC 484 (B.C. Chaturvedi v/s Union of India & Others). Shri Gupta submits that there are seven more judgments on the similar point.

Considering the grievance of the petitioner, we deem it proper to dispose of this petition by reserving liberty to the petitioners to file a fresh appropriate proceeding before appropriate forum seeking compensation and in that event, the order passed by this Court in W.P. No.9527/2021 dated 14.06.2021 will not come in way of the petitioners.

With the aforesaid and without expressing any opinion of the merit of the case, the review petition is disposed of.

   (SUJOY PAUL)                                     (SHAILENDRA SHUKLA)
     JUDGE                                                JUDGE

Ravi
Digitally signed by RAVI PRAKASH
Date: 2021.07.19 16:42:23 +05'30'