Narottam Patel vs Municipal Corporation Jabalpur
2023 Latest Caselaw 20642 MP

Madhya Pradesh High Court

Narottam Patel vs Municipal Corporation Jabalpur on 6 December, 2023

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                           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 6 th OF DECEMBER, 2023
                                            WRIT PETITION No. 29850 of 2023

                          BETWEEN:-
                          NAROTTAM PATEL S/O LATE SHREE MANNILAL PATEL,
                          AGED ABOUT 66 YEARS, OCCUPATION: RETIRED
                          EMPLOYEE 66/21 MR4 ROAD NEAR DARYANI CLASSES
                          NEW ADARSH      COLONY JABALPUR      DISTRICT
                          JABALPUR (MADHYA PRADESH)

                                                                                       .....PETITIONER
                          (BY SHRI BRINDAVAN TIWARI - ADVOCATE)

                          AND
                          1.    MUNICIPAL    CORPORATION    JABALPUR
                                THROUGH ITS    COMMISSIONER  DISTRICT
                                JABALPUR (MADHYA PRADESH)

                          2.    ADDITIONAL   COMMISSIONER    MUNICIPAL
                                CORPORATION JABALPUR DISTRICT JABALPUR
                                (MADHYA PRADESH)

                                                                                    .....RESPONDENTS


                                This petition coming on for admission this day, Hon'ble Shri Justice
                          Ravi Malimath, Chief Justice passed the following:
                                                            ORDER

Learned counsel for the petitioner submits 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, he pleads 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
                          sj