Aghandas Mogre vs Commissioner M.P. Housing Board
2023 Latest Caselaw 2818 MP

                                                                     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 15 th OF FEBRUARY, 2023
                                                     REVIEW PETITION No. 571 of 2020

                                   BETWEEN:-
                                   AGHANDAS MOGRE, S/O LATE SHRI LAL DAS MOGRE,
                                   AGED ABOUT 64 YEARS, OCCUPATION: EX MESION, R/O
                                   H.NO.2288, NEAR BY SHRDA CHOWK TEMPLE GARHA,
                                   JABALPUR (MADHYA PRADESH)

                                                                                                 .....PETITIONER
                                   (BY SHRI RAJESH KUMAR SONI - ADVOCATE)

                                   AND
                                   1.    COMMISSIONER,   M.P.  HOUSING  BOARD,
                                         PARYAWAS BHAWAN, MOTHER TERESA ROAD,
                                         BHOPAL (MADHYA PRADESH)

                                   2.    DEPUTY COMMISSIONER, MP HOUSING AND
                                         STRUCTURAL DEVELOPMENT BOARD, CIRCLE
                                         DHANVANTRI NAGAR, JABALPUR (MADHYA
                                         PRADESH)

                                                                                              .....RESPONDENTS


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

On hearing learned counsel, we do not find any error apparent on the Signature Not Verified SAN face of record that calls for any interference. The order under review has been

Digitally signed by PREM SHANKAR MISHRA passed by following the judgment in the case of Sunita Burman vs. The Date: 2023.02.16 17:40:03 IST

Commissioner, M.P. Housing and Infrastructure Development Board and others in Writ Appeal No.1600 of 2018 decided on 23.01.2020, which has been confirmed by the Hon'ble Supreme Court in Civil Appeal No.7068 of 2022 vide order dated 14.10.2022.

Since there is no error apparent on the face of record, the review petition is dismissed.

                                         (RAVI MALIMATH)                                       (VISHAL MISHRA)
                                           CHIEF JUSTICE                                            JUDGE
                                   psm




Signature Not Verified
  SAN

Digitally signed by PREM SHANKAR MISHRA Date: 2023.02.16 17:40:03 IST