Ajay Kumar Nigam vs The State Of Madhya Pradesh
2022 Latest Caselaw 6860 MP

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                                              IN THE HIGH COURT OF MADHYA PRADESH
                                                           AT JABALPUR
                                                              WP No. 10403 of 2022
                                             (AJAY KUMAR NIGAM Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                Dated : 06-05-2022
                                      Shri Anil Lala, learned counsel for the petitioner.

                                      Shri   Praveen       Namdeo,   learned    Government     Advocate     for   the
                                respondents/State - on advance copy.

Heard on the question of admission and interim relief. Learned counsel for the petitioner submitted that the order of repatriation is stigmatic and without affording any opportunity of hearing, the petitioner has been

repatriated. Learned counsel for the petitioner relied upon the judgment of the Apex Court rendered in the case of Union of India Vs. Ramakrishnan and others, AIR 2005 SC 4295 in support of his contention.

Issue notice to the respondents by RAD mode on payment of process fee within a period of seven working days, failing which the petition shall stand dismissed without further reference to the Bench.

Notices be made returnable within four weeks. In the meanwhile, the effect and operation of the impugned orders dated 22.04.2022 and 25.04.2022 (Annexure P/2 and P/3) shall remain stayed till the next

date of hearing.

List after four weeks.

C.C. as per rules.

(S. A. DHARMADHIKARI) JUDGE

vc

Signature Not Verified SAN

Digitally signed by VARSHA CHOURASIYA Date: 2022.05.06 17:46:45 IST