Ravendra Singh vs Halka Patwari Village Gada Lolar Singh
2023 Latest Caselaw 21873 MP

Madhya Pradesh High Court

Ravendra Singh vs Halka Patwari Village Gada Lolar Singh on 19 December, 2023

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          MP No. 664 of 2022
                                  (RAVENDRA SINGH AND OTHERS Vs HALKA PATWARI VILLAGE GADA LOLAR SINGH)

                           Dated : 19-12-2023
                                  Counsel for the petitioners is present.

                                  Shri B.K. Upadhyay - Government Advocate for the respondent/State.

Learned Government Advocate for the respondent/State stated that officials who has passed the impugned order has not been made a party. The petition is defective.

Counsel for the petitioners submitted that as per the judgment of the Supreme Court, the official who has passed the impugned order need not be arrayed as party-respondent.

Post the matter for arguments on 19.01.2024.

(DUPPALA VENKATA RAMANA) JUDGE

RC