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Uttam Singh Patel vs The State Of Madhya Pradesh
2023 Latest Caselaw 14244 MP

Citation : 2023 Latest Caselaw 14244 MP
Judgement Date : 29 August, 2023

Madhya Pradesh High Court
Uttam Singh Patel vs The State Of Madhya Pradesh on 29 August, 2023
Author: Chief Justice
                                                       1
                            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. 21156 of 2023

                           BETWEEN:-
                           UTTAM SINGH PATEL, S/O LATE SHRI BHAGWAT SINGH
                           PATEL, AGED ABOUT 70 YEARS, OCCUPATION:
                           ASSISTANT SUPPLY OFFICER (RETIRED), FOOD, CIVIL
                           SUPPLIES AND CONSUMER PROTECTION, J/4 MAIN
                           ROAD, SHAKTI NAGAR NEAR GUPTA HOTEL IN FRONT
                           OF SUVIDHA MARKET SHAKTI NAGAR, JABALPUR
                           (MADHYA PRADESH)

                                                                               .....PETITIONER
                           (BY SHRI HARISH CHANDRA SINGH - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 THE PRINCIPAL SECRETARY FOOD CIVIL
                                 SUPPLIES  AND   CONSUMER   PROTECTION
                                 DEPARTMENT GOVERNMENT OF MADHYA
                                 PRADESH VALLABH BHAWAN BHOPAL (MADHYA
                                 PRADESH)

                           2.    THE COMMISSIONER FOOD, CIVIL SUPPLIES AND
                                 CONSUMER     PROTECTION     DEPARTMENT,
                                 MADHYA PRADESH BHOPAL (MADHYA PRADESH)

                           3.    THE COLLECTOR DISTRICT KATNI (MADHYA
                                 PRADESH)

                           4.    THE  DISTRICT    PENSION    OFFICER KATNI
                                 (MADHYA PRADESH)

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

Signature Not Verified
Signed by: PREM SHANKAR
MISHRA
Signing time: 01-09-2023
10:32:42
                                                              2
                                  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 and 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
                           psm




Signature Not Verified
Signed by: PREM SHANKAR
MISHRA
Signing time: 01-09-2023
10:32:42
 

 
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