Citation : 2023 Latest Caselaw 13365 MP
Judgement Date : 17 August, 2023
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAVI MALIMATH,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 17 th OF AUGUST, 2023
WRIT PETITION No. 20073 of 2023
BETWEEN:-
ARJUN SINGH GOHIYA S/O LATE SHRI GANESH
PRASAD GOHIYA, AGED ABOUT 73 YEARS,
OCCUPATION: RETIRED R/O INDRA BASTI GALLA
MANDI SIHORE BHOPAL DISTRICT BHOPAL (MADHYA
PRADESH)
.....PETITIONER
(BY SHRI PUSHPENDRA DUBEY - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
PRINCIPAL SECRETARY WATER RESOURCE
DEPARTMENT JAL SANSADHAN BHAWAN
BHOPAL (MADHYA PRADESH)
2. THE ENGINEER IN CHIEF, WATER RESOURCE
DEPARTMENT JAL SANSADHAN BHAWAN
BHOPAL (MADHYA PRADESH)
3. EXECUTIVE ENGINEER IRRIGATION SURVEY
DIVISION NEW MARKET BHOPAL DISTT. BHOPAL
(MADHYA PRADESH)
4. EXECUTIVE ENGINEER WATER RESOURCE
DIVISION SEHORE DISTRICT SEHORE (MADHYA
PRADESH)
5. DISTRICT PENSION OFFICER SEHORE DISTRICT
SEHORE (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)
Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 8/21/2023
10:25:38 AM
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This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Malimath, Chief Justice passed the following:
ORDER
Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran & others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.
In view of the submission made, the petition is disposed off in terms of
the aforesaid judgment of the Hon'ble Supreme Court.
(RAVI MALIMATH) (VISHAL MISHRA)
CHIEF JUSTICE JUDGE
vibha
Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 8/21/2023
10:25:38 AM
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