Vimla Duey vs The State Of Madhya Pradesh
2023 Latest Caselaw 14235 MP

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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 29 th OF AUGUST, 2023
                                             WRIT PETITION No. 20736 of 2023

                           BETWEEN:-
                           VIMLA DUBEY W/O LATE SHRI L. R. DUBEY, AGED
                           ABOUT 69 YEARS, OCCUPATION: HOUSE WIFE R/O
                           PROFESSOR COLONY DIXIT MEDICO IN FRONT OF
                           RADIO STATION PATAN ROAD KARMETA JABALPUR
                           (M.P.) (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI ATUL KUMAR RAI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL  SECRETARY   (HOME)  POLICE
                                 DEPARTMENT VALLABH BHAWAN BHOPAL (M.P.)
                                 (MADHYA PRADESH)

                           2.    DIRECTOR OF GENERAL OF POLICE PHQ
                                 JAHANGIRABAD BHOPAL (MADHYA PRADESH)

                           3.    SUPERINTENDENT   OF   POLICE          JABALPUR
                                 JABALPUR (MADHYA PRADESH)

                           4.    AUTHORIZED   PENSION   OFFICER, DISTRICT
                                 TREASURY   OFFICE COLLECTRED JABALPUR
                                 (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                           Malimath, Chief Justice passed the following:
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 01-09-2023
10:24:31
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                                                              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
                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 01-09-2023
10:24:31