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Vijay vs The State Of Madhya Pradesh
2022 Latest Caselaw 1455 MP

Citation : 2022 Latest Caselaw 1455 MP
Judgement Date : 1 February, 2022

Madhya Pradesh High Court
Vijay vs The State Of Madhya Pradesh on 1 February, 2022
Author: Atul Sreedharan
                                  1
        The High Court Of Madhya Pradesh
                  WP No. 1667 of 2022
                (VIJAY Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 01-02-2022
      Heard through Video Conferencing.

      Mr. Ashok Kumar Gupta, learned counsel for the petitioner.
      Ms. Sonali Biswas, learned Panel Lawyer for the respondent/ State.

With consent of the parties, the matter is heard finally. Learned counsel for the petitioner submits that the subject matter of this petition is pending consideration by way of representation of the

petitioner (Annex.P/3) dated 29.11.2021 before the respondent No.4 namely the Executive Engineer, Public Works Department (B&R) Division, Khandwa. He further submits that the case of the petitioner is identical to that of the petitioner in W.P. No.1238/2012(s) (Lal Singh Vs. State of M.P. and others) decided by the Indore Bench of this Court on 10.12.2013.

Under the circumstances, this petition is disposed of with a request to the respondent No.4, to decide the said representation of the petitioner (Annex.P/3) within a period of 90 days from the date of receipt of certified copy of this Court's order, keeping in view the judgment of this Court in

W.P. No.1238/12(s) (Lal Singh Vs./- State of M.P. & Others), decided on 10.12.2013 and if the said case is covered with the facts and circumstances of the present case, then similar relief as has been granted to the petitioner in W.P. No.1238/12(s) be extended to the petitioner herein. It is further requested to the respondent No.4 that said representation of the petitioner contained in Annexure P/3 be decided strictly in accordance with law, without being influenced by the order passed today and shall communicate the outcome of such decision to the petitioner. This Court makes it clear that it is not making any observations regarding the merit of the case of the parties .

With the aforesaid, the petition stands finally disposed of. C.C. as per rules.

(ATUL SREEDHARAN) JUDGE a

ASHISH DATTA 2022.02.02 17:24:21 +05'30'

 
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