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Santosh Soni vs The State Of Madhya Pradesh
2022 Latest Caselaw 1836 MP

Citation : 2022 Latest Caselaw 1836 MP
Judgement Date : 9 February, 2022

Madhya Pradesh High Court
Santosh Soni vs The State Of Madhya Pradesh on 9 February, 2022
Author: Vishal Mishra
                                                                        1
                                            The High Court Of Madhya Pradesh
                                                      WP No. 3256 of 2022
                                                  (SANTOSH SONI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    Jabalpur, Dated : 09-02-2022
                                          Heard through Video Conferencing.

                                          Shri Arvind Kumar Sharma, learned counsel for the petitioner.
                                          Issue notice to the respondents on payment of process fee within

seven days by RAD modes, failing which, this petition shall stand dismissed automatically without reference to the Court.

Learned counsel for the petitioner has drawn attention of this Court to

an identical order dated 25.01.2022 passed by a Coordinate Bench of this Court in W.P. No.629/2022, wherein, considering the fact that that suo motu proceedings have been initiated by the Collector after a period of 42 years and after taking into consideration the judgment of the Full Bench of this Court in the case of Ranveer Singh & Ors. Vs. State of M.P. & Ors. reported in 2010(5) MPHT 137, further proceedings before the Collector further proceedings before the Collector, Umariya in Revision No. 43/2021- 22 were directed to be stayed.

It is submitted that present case is identical to that of aforesaid writ

petition and the proceedings in the present case have also been initiated by the Collector after a period of 42 years. He has drawn attention of this Court to the order dated 21.03.2016 Annexure P/5 in this regard.

In such circumstances, further proceedings before the Collector, Umariya in Revision No.43/2021-22 are directed to be stayed till the next date of hearing.

List the matter alongwith W.P.No.629/2022 for analogous hearing in the week commencing 14th March, 2022.

C.c. as per rules.

(VISHAL MISHRA) JUDGE Signature Not Verified SAN sj

Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2022.02.10 11:22:30 IST

Signature Not Verified SAN

Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2022.02.10 11:22:30 IST

 
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