Habib Khan Pathan vs State Of M.P. Through Narmda ...
2021 Latest Caselaw 5304 MP

                                                                        1                              WP-1611-2020
                                             The High Court Of Madhya Pradesh
                                                          Lok Adalat
                                                        WP-1611-2020
                                    (HABIB KHAN PATHAN AND OTHERS Vs STATE OF M.P. THROUGH NARMDA VALLEY DEVELOPMENT
                                                                DEPARTMENT AND OTHERS)

                                    5
                                    Indore, Dated : 11-09-2021
                                            Shri R.P. Joshi, learned counsel for the petitioner.
                                            Shri Amol Shrivastava, learned counsel for the respondents.

Learned counsel for the petitioner submits that the subject matter of this writ petition is covered by the judgment passed by the Division Bench on

22.06.2021 in WA No.702/2020 (State of M.P. & ors. Vs. Rupsingh).

In view of the aforesaid, it is directed that respondent No.2 and 3 shall decide the representation of the petitioner, if any filed but not decided, in accordance with law with due consideration of the order passed by the Division Bench (supra) expeditiously.

It is made clear that this Court has not expressed any opinion on the merits of the case.

With the aforesaid, writ petition stands disposed of.

                                        (ROHIT ARYA)                                       (UMESH GAJANKUSH )
                                           MEMBER                                                 MEMBER


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Date: 2021.09.14 10:27:35 IST