Mohanlal Dwivedi vs The State Of Madhya Pradesh
2022 Latest Caselaw 5920 MP

                                                                      1
                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                    BEFORE
                                                     HON'BLE SHRI JUSTICE ATUL SREEDHARAN
                                                              ON THE 22nd OF APRIL, 2022

                                                         WRIT PETITION No. 7766 of 2022

                                             Between:-
                                             MOHANLAL DWIVEDI S/O LATE SHRI RAMJI
                                             DWIVEDI , AGED ABOUT 62 YEARS, OCCUPATION:
                                             RETIRED ASSISTANT ENGINEER HIG 242
                                             PADAMDHAR COLONY DHEKHA REWA DISTT.
                                             REWA (MADHYA PRADESH)

                                                                                                 .....PETITIONER
                                             (BY SHRI R.P. MISHRA, ADVOCATE)

                                             AND

                                     1.      THE STATE OF MADHYA PRADESH THROUGH
                                             PRINCIPAL SECRETARY VALLABH BHAWAN
                                             BHOPAL (MADHYA PRADESH)

                                     2.      CHAIRMAN   M.P.  HOUSING   BOARD  AND
                                             INFRASTRUCTUR DEVELOPMENT BOARD 5TH
                                             FLOOR BLOCK 3 PARYAVAS BHAWAN MOTHER
                                             TERESA MARG, ARERA HILLS BHOPAL, M.P.
                                             (MADHYA PRADESH)

                                     3.      COMMISSIONER M.P. HOUSING BOARD AND
                                             INFRASTRUCTUR DEVELOPMENT BOARD 5TH
                                             FLOOR BLOCK 3 PARYAVAS BHAWAN MOTHER
                                             TERESA MARG, ARERA HILLS BHOPAL, M.P.
                                             (MADHYA PRADESH)

                                     4.      CHIEF ADMINISTRATIVE OFFICER M.P. HOUSING
                                             BOARD AND INFRASTRUCTUR DEVELOPMENT
                                             BOARD 5TH FLOOR BLOCK 3 PARYAVAS BHAWAN
                                             MOTHER TERESA MARG, ARERA HILLS BHOPAL,
                                             M.P. (MADHYA PRADESH)

                                     5.      CHIEF ACCOUNTS OFFICER M.P. HOUSING BOARD
                                             AND INFRASTRUCTUR DEVELOPMENT BOARD
                                             5TH FLOOR BLOCK 3 PARYAVAS BHAWAN
                                             MOTHER TERESA MARG, ARERA HILLS BHOPAL,
                                             M.P. (MADHYA PRADESH)

                                     6.      DEPUTY COMMISSIONER M.P. HOUSING BOARD
                                             AND INFRASTRUCTUR DEVELOPMENT BOARD
                                             CIRCLE REWA DISTRICT REWA M.P (MADHYA
                                             PRADESH)

                                                                                               .....RESPONDENTS
                                             (BY SHRI C.M. TIWARI, GOVERNMENT ADVOCATE FOR THE STATE)

Signature Not Verified
  SAN                                      T h is petition coming on for admission this day, the court passed the
Digitally signed by POONAM MANEKAR
Date: 2022.04.23 13:28:58 IST
                                     following:
                                                                       ORDER

Learned counsel for the petitioner submits that the subject matter of this petition is pending consideration by way of a representation (Annexure-P/3) before the Chief Administrative Officer (respondent No.4).

Under the circumstances, this writ petition is disposed of with a request to

the respondent No.4 to decide the said representation in the light of the order passed by this Court in W.P. No.309/2007(s) dated 19.12.2008. If the case of the petitioner is covered by the said judgment, similar relief as has been given to petitioner-Ram Kishna Shukla in W.P. No.309/2007(s), be extended to the petitioner herein.

This Court makes it clear that it is not passing any observations on the merits of the case. The respondent No.4 is requested to decide the representation of the petitioner strictly in accordance with law.

With the above, the petition is finally disposed of. C.C. as per rules.

(ATUL SREEDHARAN) JUDGE pnm

Signature Not Verified SAN

Digitally signed by POONAM MANEKAR Date: 2022.04.23 13:28:58 IST