Sujansingh vs The State Of Madhya Pradesh
2023 Latest Caselaw 12667 MP

                                                               1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                      BEFORE
                                            HON'BLE SHRI JUSTICE HIRDESH
                                                ON THE 7 th OF AUGUST, 2023
                                             MISC. PETITION No. 4229 of 2021

                           BETWEEN:-
                           1.    SUJANSINGH S/O BALUSINGH, AGED ABOUT 54
                                 Y E A R S , OCCUPATION: AGRICULTURE VILL-
                                 DHATRAWADA TEH.         ZEERAPUR  (MADHYA
                                 PRADESH)

                           2.    OMKARSINGH S/O BALUSINGH, AGED ABOUT 52
                                 YEAR S, OCCUPATION: AGRICULTURE VILLAGE
                                 DHATRAWDA, TEHSIL ZEERAPUR, DIST RAJGARH
                                 (MADHYA PRADESH)

                           3.    PHOOL S/O BALUSINGH, AGED ABOUT 50 YEARS,
                                 OCCUPATION:     AGRICULTURE      VILLAGE
                                 DHATRAWDA, TEHSIL ZEERAPUR, DIST RAJGARH
                                 (MADHYA PRADESH)

                                                                                     .....PETITIONERS
                           (BY SHRI MANURAJ SINGH - ADVOCATE FOR THE PETITIONERS).

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR.
                                 COLLECTOR COLLECTOR OFFICE RAJGARH
                                 (MADHYA PRADESH)

                           2.    T E H S I L D A R ZEERAPUR,       DIST   RAJGARH
                                 (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           ( BY MS VINITA DWIVEDI - PANEL LAWYER FOR THE RESPONDENTS
                           STATE)


                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                               ORDER

Signature Not Verified Learned counsel for the parties submits that the final judgment in the Signed by: RASHMI PRASHANT Signing time: 08-08-2023 18:46:23

matter has already been passed by the trial Court.

In view of the aforesaid, the petition has been rendered infructuous and is accordingly dismissed as such.

(HIRDESH) JUDGE rashmi

Signature Not Verified Signed by: RASHMI PRASHANT Signing time: 08-08-2023 18:46:23