Kadam Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 104 MP

                                  1
 IN    THE       HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                         BEFORE
       HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                    ON THE 2 nd OF JANUARY, 2023
                   WRIT PETITION No. 18642 of 2021

BETWEEN:-
KADAM SINGH S/O LT NAADRIYA, AGED ABOUT 72
YE A R S , SIROL UN KE CITY KE SAMNE ZILA
PANCHAYAT KE PICHHE GWALIOR       (MADHYA
PRADESH)

                                                               .....PETITIONER
(BY SHRI )

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      PRINCIPAL SECRETARY VALLABH BHAWAN
      BHOPAL (MADHYA PRADESH)

2.    DIST. COLLECTOR DIST.           GWALIOR GWALIOR
      (MADHYA PRADESH)

3.    ZILA     PANCHAYAT     MUKHY   KARYAPALAN
      A D H I K A R I DIST. PANCHAYAT   THATIPUR
      GWALIOR (MADHYA PRADESH)

                                                            .....RESPONDENTS
(BY SHRI N.S.TOMAR - ADVOCATE)

      Th is petition coming on for hearing this day, th e court passed the
following:
                                   ORDER

Counsel for the petitioner at the outset prays for withdrawal of this Writ Petition with liberty to approach respondent authorities for redressal of his grievance in the light of the judgment passed in Second Appeal No.386 of 2015 (Kadamsingh Jatav Vs. State of M.P. and Others) and W.P.No.17731 of 2017

(Kadamsingh Jatav Vs. The State of M.P. and Another).

Prayer made so by counsel for the petitioner is acceded to and the Writ Petition is dismissed as withdrawn with the aforesaid liberty.

(MILIND RAMESH PHADKE) JUDGE Rks RAM KUMAR SHARMA 2023.01.02 17:39:30 +05'30'