Nizam Khan vs The State Of Madhya Pradesh
2022 Latest Caselaw 283 MP

                                                                           1                                WP-29258-2021
                                              The High Court Of Madhya Pradesh
                                                       WP No. 29258 of 2021
                                                      (NIZAM KHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     Jabalpur, Dated : 05-01-2022
                                             Shri A.K. Singh, learned counsel for the petitioner.

                                             Shri Anuj Shrivastava, learned Panel Lawyer for the respondent/State

on advance copy.

Heard.

Learned counsel for the petitioner submits that the grievance of the petitioner is covered by the order passed in the case of K.L. Asre Vs. State

of M.P. and others. The Division Bench has recently taken the same view. The petitioner will file a representation along with said judgment which may be directed to be decided by the respondent No. 4.

Shri Anuj Shrivastava, learned Panel Lawyer has no objection. Accordingly, the petitioner is directed to file a representation along with copy of this order before the respondent no. 4.

I n turn, the said respondent is directed to decide the representation in accordance with law by a reasoned order within 90 days. The outcome shall be communicated to the petitioner.

The petition is disposed of without expressing any view on the entitlement of the petitioner.

C.C. as per rules.

(S. A. DHARMADHIKARI) JUDGE

navin

Signature Not Verified SAN

Digitally signed by NAVEEN NAGDEVE Date: 2022.01.06 10:43:55 IST