Mr. Mukul Kakar vs Union Of India
2021 Latest Caselaw 7839 MP

                                                                       1                             WP-25130-2021
                                         THE HIGH COURT OF JUDICATURE FOR MADHYA PRADESH,
                                                            AT JABALPUR
                                                                 (DIVISION BENCH)
                                                                WP No. 25130 of 2021

                                     MR. MUKUL KAKAR                                                  .....Petitioner
                                                                           Versus
                                     UNION OF INDIA AND OTHERS                                    .....Respondents

                                     Coram :
                                                 Hon'ble Shri Justice Ravi Malimath, Chief Justice
                                                 Hon'ble Shri Justice Vijay Kumar Shukla
                                     Presence
                                     :

                                                 Shri Kishore Shrivastava, Senior Advocate with Shri Nikhil
                                                 Tiwari, Advocate for the petitioner.
                                                 Shri Vikram Singh, Advocate for the respondent No.1 and 2.
                                                 Shri Abhinav Sunil Kherdikar, learned counsel for the
                                                 Respondent No.3.


                                                                    ORDER (Oral)

(25-11-2021) Per: Ravi Malimath, Chief Justice

This petition is filed seeking for an order to declare the notification dated 15.11.2019 issued by the respondent No.2 as illegal and other consequential reliefs.

Learned counsel for the respondents submits that the same is covered by the judgment of the Hon'ble Supreme Court in the case of Lalit Kumar Jain Vs. Union of India and Others, reported in 2021 SCC Online SC 396.

We have considered the contentions.

The Hon'ble Supreme Court in the aforementioned case has decided the very question that arises for consideration in this petition. Therefore, we are of the considered view that this petition stands covered by the aforesaid judgment of the the Hon'ble Supreme Court. Hence, we find no good ground for interference.

Signature Not Verified

The petition is dismissed by following the aforesaid order passed by SAN

Digitally signed by SANTOSH MASSEY Date: 2021.11.26 12:57:11 IST 2 WP-25130-2021 the Hon'ble Supreme Court in the case of Lalit Kumar (supra).

                                           (RAVI MALIMATH)                           (VIJAY KUMAR SHUKLA)
                                             CHIEF JUSTICE                                      JUDGE

                                     SKM




Signature Not Verified
  SAN

Digitally signed by SANTOSH MASSEY Date: 2021.11.26 12:57:11 IST