Liyaqat Ara vs The State Of Madhya Pradesh
2022 Latest Caselaw 3030 MP

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                                   The High Court Of Madhya Pradesh
                                             WP No. 4887 of 2022
                                   (LIYAQAT ARA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      Jabalpur, Dated : 03-03-2022
                               Shri Ashish Anand Pandey, learned counsel for the petitioners.

                               Smt. Swati Aseem George, learned Panel Lawyer for the respondent/State.

Petitioners have filed this writ petition claiming benefit of judgment of a Division Bench of this Court passed in W.A. No.346/2008 (Smt. Usha Ranawat Vs. State of M.P. and Others).

Shri Ashish Anand Pandey submits that petitioners have made a

representation as is contained in Annexure P-5 to the Assistant Commissioner Tribal Development Department Mandla, District Mandla and their only prayer is that respondents be directed to consider petitioners representations in light of the law laid down by the Division Bench of this Court in case of Smt. Usha Ranawat (supra) within some reasonable time.

This writ petition can be disposed of without commenting anything on merits with a direction to respondents No.2, 3 & 5 and District Education Officer, Mandla that in case petitioners approach them with a fresh representation within 30 days from today then they shall consider and decide the petitioners' representations

on its own merits in light of the law laid down by the Division Bench of this Court in case of Smt. Usha Ranawat (supra) within a further period of 60 days.

It is made clear that this Court has not expressed any opinion on the merits of the case.

In above terms, this petition is disposed of.

Certified copy as per rules.

                                                                                      (VIVEK AGARWAL)
                                                                                           JUDGE

                      Tabish




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Date: 2022.03.03
18:55:00 IST