Manrakhan Shah vs The State Of Madhya Pradesh
2021 Latest Caselaw 3502 MP

                                       1                               WP-6216-2021
            The High Court Of Madhya Pradesh
                       WP-6216-2021
                (MANRAKHAN SHAH Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Jabalpur, Dated : 20-07-2021
         Heard through Video Conferencing.

         Shri Sanjeev Kumar Tiwari, learned counsel for the petitioner.
         Shri Vikram Johri, learned Panel Lawyer for the State.
         By this writ petition, the petitioner has challenged the order dated
01.03.2021

passed by the District Magistrate, Singrauli under Section 14 of

the Securitisation Act.

In view of the judgment of this Court in the matter of Madan Mohan Shrivastava Vs. Additional District Magistrate (South), Bhopal and others, in W.P. No.5629/2021 dated 1.4.2021, against such an order the petitioner has remedy of filing appeal before the DRT.

The submission of counsel for the petitioner that the DRT, Jabalpur is not functioning has been refuted by the counsel for the State submitting that the Lucknow Bench is hearing the matters of DRT, Jabalpur on Tuesday and Friday through Video Conferencing.

In view of this, we are of the opinion that no case for entertaining the writ petition directly against the impugned order under Section 14 is made out.

Since an alternative efficacious remedy of appeal is available under Section 17 of the Securitisation Act, therefore, the petition is dismissed, however, with liberty to the petitioner to avail the remedy of appeal.

If the petitioner files an appeal before the Tribunal along with the prayer for stay then the Tribunal will duly consider it expeditiously.

C.c. as per rules.

     (PRAKASH SHRIVASTAVA)                                   (VIRENDER SINGH)
            JUDGE                                                    JUDGE


DV

Digitally signed by
DINESH VERMA
Date: 2021.07.22
10:39:32 +05'30'