Shobharam S/O Tulsiya Dead Thr. ... vs Water Resource Department
2022 Latest Caselaw 7138 MP

                                                                1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                              BEFORE
                                                HON'BLE SHRI JUSTICE PRANAY VERMA
                                                        ON THE 11th OF MAY, 2022

                                                  MISC. CIVIL CASE No. 459 of 2021

                                      Between:-
                                1.    SHOBHARAM S/O TULSIYA DEAD THR. LRS.
                                      KRISHNABAI W/O SHOBHARAM, AGED ABOUT
                                      71    YEARS, GRAM-UMAR   SINDHI, TEH.
                                      POLAIKALA (MADHYA PRADESH)

                                2.    SHOBHARAM S/O TULSIYA (DECED) THRU. LRS
                                      DHARAMSINGH S/O SHOBHARAM , AGED
                                      ABOUT 34 YEARS, OCCUPATION: LABOUR
                                      GRAM UMARSINGHI, TEHSIL POLAYKALA,
                                      DIST. SHAJAPUR (MADHYA PRADESH)

                                3.    SHOBHARAM S/O TULSIYA (DECED) THRU. LRS
                                      DEEPAK S/O SHOBHARAM , AGED ABOUT 25
                                      Y E A R S , OCCUPATION: LABOUR   GRAM
                                      UMARSINGHI, TEHSIL POLAYKALA, DIST.
                                      SHAJAPUR (MADHYA PRADESH)

                                                                                           .....APPLICANTS
                                      (BY SHRI SOMESH GOBHUJ, ADVOCATE)

                                      AND

                                1.    WATER   RESOURCE  DEPARTMENT   THR.
                                      KARYAPALAN YANTRI SHAJAPUR (MADHYA
                                      PRADESH)

                                2.    BHOO     ARJAN  ADHIKARI  MAHODAY
                                      SHUJALPUR DISTT. SHAJAPUR (MADHYA
                                      PRADESH)

                                3.    STATE OF M.P. THROUGH COLLECTOR
                                      COLLECTOR DISTT. SHAJAPUR (MADHYA
                                      PRADESH)

                                                                                         .....RESPONDENTS
Signature Not Verified
 SAN
                                      (BY MS. SOUMYA MARU, PANEL LAWYER)

Digitally signed by JAGDISHAN
AIYER
                                     This application coming on for admission this day, the court passed the
Date: 2022.05.12 17:21:10 IST
                                                                    2
                                following:
                                                                    ORDER

0 1 . This application has been filed by the applicants for grant of permission to them to prefer appeal against the impugned judgment and decree as indigent persons.

02. As per order dated 02/02/2022 report as regards indigency of the applicants has been filed by Collector, District-Dhar wherein it has been stated that upon enquiry by Tehsildar it has been found that the total yearly income of the applicants from all sources is Rs.35,000/-.

03. The Court-fee payable in the present matter is Rs.92,200/-. The applicants are hence certainly indigent persons thus deserve to be granted leave

to prefer appeal as indigent persons. Consequently, application is allowed. Applicants are permitted to prefer the appeal as indigent persons.

0 4 . Office is directed to register the appeal and list it before appropriate Bench for hearing.

05. MCC is accordingly allowed and disposed off.

(PRANAY VERMA) JUDGE Aiyer

Signature Not Verified SAN

Digitally signed by JAGDISHAN AIYER Date: 2022.05.12 17:21:10 IST