Lalan Prasad Panika vs The State Of Madhya Pradesh
2021 Latest Caselaw 2645 MP

                                                                         1                               WP-10577-2021
                                              The High Court Of Madhya Pradesh
                                                         WP-10577-2021

(LALAN PRASAD PANIKA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 23-06-2021 Heard through Video Conferencing.

Ms. Nirmala Nayak, learned counsel for the petitioner. Shri Piyush Dharmadhikari, learned Government Advocate for the State.

Heard.

The submission of learned counsel for the petitioner is that in terms of the judgment of this Court in the case of Smt. Prerna W/o Shri Promod Koranne Vs. State of M.P. & others, in W.P. No.6773/2006, decided on 26.04.2007, the petitioner is entitled to the benefit of second Kramonnati but the same has not been extended, therefore, the petitioner has filed the repeated representations which have not been decided.

At this stage, learned counsel for the petitioner has sought liberty to file a detailed representation before the competent authority and has prayed for a direction to decide the representation within the time bond period.

Learned counsel for the State has no objection to such a limited prayer. Hence, the present writ petition is disposed of by granting liberty to the petitioner to file an appropriate representation before the competent authority alongwith all the supporting material. If such a representation is filed by the petitioner, the same will be considered and decided by the said authority in accordance with law as expeditiously as possible preferably within a period of two months from the date of its receipt.

C.c. as per rules.

(PRAKASH SHRIVASTAVA) JUDGE

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Signature Not Verified SAN

Digitally signed by SATEESH KUMAR SEN Date: 2021.06.24 15:58:02 IST