Smt. Meena Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 17043 MP

                                                             1
                            IN     THE        HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                     BEFORE
                                  HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                                               ON THE 21 st OF DECEMBER, 2022
                                               WRIT PETITION No. 29585 of 2022

                           BETWEEN:-
                           SMT. MEENA SHARMA W/O SHRI MAHESH SHARMA,
                           AGED 52 YEARS, OCCUPATION: FARMER, R/O VILLAGE
                           BIRKHADI GOHAD, BHIND (MADHYA PRADESH)

                                                                                      .....PETITIONER
                           (BY SHRI PRASHANT SHARMA - ADVOCATE)

                           AND
                           1.    STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY, DEPARTMENT OF
                                 URBAN ADMINISTRATION AND DEVELOPMENT,
                                 VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    COLLECTOR, BHIND (MADHYA PRADESH)

                           3.    CHIEF   MUNICIPAL    OFFICER,   JANPAD
                                 PANCHAYAT, GOHAD BHIND (MADHYA PRADESH)

                           4.    RAJENDRA PRASAD SHARMA THROUGH CHIEF
                                 MUNICIPAL    OFFICER, JANPAD PANCHAYAT
                                 GOHAD, BHIND (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           (BY SHRI N.S. TOMAR - GOVERNMENT ADVOCATE )

                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                             ORDER

This petition under Article 226 of the Constitution of India has been seeking the following reliefs:-

i. That respondent department may kindly be directed to Signature Not Verified cognizance of the illegality and fraud committed by the Signed by: SHUBHANKAR MISHRA Signing time: 21-12-2022 05:57:54 PM

private respondent and appropriate action be taken. ii. That, enquiry against private respondent and erring officials may kindly be directed to be initiated.

Any other relief which this Hon'ble Court deems fit in the facts and circumstances of the case may also kindly be granted.

Since this petition has been filed by a stranger regarding the service matter of a third person and in the light of the judgment passed by the Supreme Court in the case of Gurpal Singh Vs. State of Punjab and others reported in (2005) 5 SCC 136, according to which such petition is not maintainable, the counsel for the petitioner seeks permission of this Court to withdraw the

petition.

It is, accordingly, dismissed as withdrawn.

(G.S. AHLUWALIA) JUDGE Shubhankar

Signature Not Verified Signed by: SHUBHANKAR MISHRA Signing time: 21-12-2022 05:57:54 PM