Devendra Tiwari vs The State Of Madhya Pradesh
2022 Latest Caselaw 13906 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 23865 of 2022 (DEVENDRA TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 28-10-2022 Shri Navtej Singh Ruprah, learned counsel for the petitioner.

Shri Rohit Jain, learned Government Advocate for the State. Learned counsel for the petitioner prays for time to prepare this case in a better manner as he is not in a position to answer any of the queries of this Court.

This Court firstly asked him to point out from the report of the Human

Rights Commission in compliance of which Annexure P-10 dated 07.01.2017 was issued by the Chief Medical and Health Officer, District Satna. Said report is not on record.

This Court also wanted to know that when said incident of death of petitioner's wife took place on 06.08.2014 compensation was paid by the authorities in terms of recommendations of the Human Rights Commission vide order dated 07.01.2017 then how law of limitation will help him in filing a writ petition in the year 2022 after lapse of more than 8 years of the initial incident and about 6 years after payment of compensation of Rs.1,00,000/- which was

readily accepted by the petitioner without any protest.

Shri Navtej Singh Ruprah has though placed reliance on the judgment of Hon'ble Supreme Court in Sanjay Gupta and Others Vs. State of U.P. thought its Chief Secretary and Others, (2022) 7 SCC 203 but is not in a position to explain that how this judgment will extend the law of limitation in his Signature Not Verified SAN favour.

Digitally signed by MOHD TABISH KHAN Date: 2022.10.31 11:14:38 IST In view of such facts, on his request, four weeks' time is granted to

prepare this case.

List for further hearing in the week commencing 28.11.2022.

(VIVEK AGARWAL) JUDGE

Tabish

Signature Not Verified SAN

Digitally signed by MOHD TABISH KHAN Date: 2022.10.31 11:14:38 IST