Smt. Shyam Kuwar Vyas vs The State Of Madhya Pradesh
2022 Latest Caselaw 15953 MP

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IN    THE    HIGH     COURT OF MADHYA               PRADESH
                       AT GWALIOR
                         BEFORE
            HON'BLE SHRI JUSTICE ROHIT ARYA
                            &
       HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                ON THE 1 st OF DECEMBER, 2022
                WRIT PETITION No. 23437 of 2022

BETWEEN:-
SMT. SHYAM KUWAR VYAS W/O SHRI MANOHAR LAL
VYAS, AGED ABOUT 62 YEARS, B.H. 164 DEENDAYAL
NAGAR, GWALIOR (MADHYA PRADESH)

                                                  .....PETITIONER
(BY SHRI UMESH KUMAR BOHARE - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH :
      COMMISSIONER, PURANA SACHIVALAY BHOPAL
      (MADHYA PRADESH)

2.    POLICE ADHIKSHAK LOKAYUKT ORGANISATION
      GWALIOR (MADHYA PRADESH)

3.    U P S A C H I V M.P. NAGRIYA VIKAS AND
      PARYAVARAN VIBHAG MANTRALAYA VALLABH
      BHAWAN BHOPAL (MADHYA PRADESH)

4.    MUKHY SAMPDA ADHIKARI M.P.      HOUSING
      BOARD BHOPAL (MADHYA PRADESH)

5.    UPAYUKT M.P. HOUSING BOARD BRITT GWALIOR
      (MADHYA PRADESH)

6.    SAMPATTI ADHIKARI M.P. GRAH NIRMAN AND
      ADHOSANRACHNA        VIKAS      MANDAL
      PRAKSHETRA GWALIOR (MADHYA PRADESH)

7.    SUBHASHCHAND KHURANA S/O CHARANDAS
      KHURANA H. NO. B.H. 148 DEENDAYAL NAGAR
      GWALIOR THROUGH MUKHTYARAAM SHRI
      RAVINDRA SINGH GURJAR KAVI NAGAR BHIND
      ROAD (MADHYA PRADESH)
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                                                                                      .....RESPONDENTS
(BY SHRI ANKUR MODY - LEARNED AAG)

                                T h is petition coming on for hearing this day, JUSTICE ROHIT
ARYA passed the following:
                                                             ORDER

The very fact that the petitioner himself has approached the Court of competent jurisdiction seeking declaration and injunction in the matter of allotment of quarter, this Writ Petition for similar relief on same subject matter, cannot be entertained.

Accordingly, the Writ Petition is dismissed. The petitioner is always free

to pursue pending suit for adjudication and judgment.

      (ROHIT ARYA)                                                        (MILIND RAMESH PHADKE)
         JUDGE                                                                     JUDGE
Rks

  RAM KUMAR SHARMA
  2022.12.01 17:37:28 +05'30'