Bhikam Singh Rajput vs The State Of Madhya Pradesh
2022 Latest Caselaw 5092 MP

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                IN THE HIGH COURT OF MADHYA PRADESH
                             AT GWALIOR
                                RP No. 440 of 2022
            (BHIKAM SINGH RAJPUT Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 07-04-2022
      Shri Sidharth Sharma, Counsel for the petitioner.

      Shri Sushant Tiwari, Govt. Advocate for the respondent/State.

Present Review Petition has been filed seeking modification of operating para of the order dated 10.03.2022 passed in W.P. No.5744/2022 whereby in the light of the judgment passed by the Hon'ble Supreme Court in the case of Kranti Associates Private Limited and Anr. Vs. Masood Ahmed Khan And Ors., the

matter was remanded to the General Manager, M.P. Industrial Development Corp. Regional Office, Gwalior for adjudicating the matter afresh. It has been pointed out by the learned Counsel for the petitioner that the said General Manager was neither the party to the petition nor competent authority to adjudicate the matter and in fact Managing Director, M.P. Industrial Development Corporation, Bhopal-respondent no.2 is the competent authority to adjudicate the matter.

Accordingly, in the last para i.e. in the operating para of the order dated 10.03.2022 the authority, 'General Manager M.P. Industrial Development Corp. Regional Office, Gwalior' is substituted with 'respondent no. 2-Managing Director,

M.P. Industrial Development Corporation, Cedmap Bhawan, Arera Hills, Bhopal'.

With the aforesaid modification, the Review Petition is disposed off. The order passed today shall be read conjointly with the order dated 10.03.2022 passed in W.P. No.5744/2022.

A copy of this order shall be kept along with the record of W.P. No.5744/2022.

(MILIND RAMESH PHADKE) JUDGE

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ABDUR RAHMAN 2022.04.08 10:27:26 +05'30'