Radheshyam Meda vs The State Of Madhya Pradesh ...
2023 Latest Caselaw 1423 MP

                                                              1
                           IN    THE        HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE PRANAY VERMA
                                               ON THE 24 th OF JANUARY, 2023
                                              WRIT PETITION No. 1150 of 2023

                          BETWEEN:-
                          RADHESHYAM MEDA S/O SHRI MANGILAL MEDA,
                          AGED ABOUT 39 YEARS, OCCUPATION: SERVICE R/O
                          GRAM DEVIKHEDA, POST SALBA TEHSIL SARDARPUR
                          DISTRICT DHAR (MADHYA PRADESH)

                                                                                            .....PETITIONER
                          (BY SHRI MANOJ MANAV - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH PANCHAYAT
                                AND RURAL DEVELOPMENT DEPARTMENT
                                THROUGH PRINCIPAL SECRETARY VALLABH
                                BHAWAN,   DISTRICT   BHOPAL.  (MADHYA
                                PRADESH)

                          2.    COLLECTOR DHAR (MADHYA PRADESH)

                          3.    JILA PANCHAYAT DHAR THROUGH ITS CHIEF
                                EXECUTIVE OFFICER DHAR (MADHYA PRADESH)

                          4.    JANPAD PANCHAYAT THROUGH ITS CHIEF
                                EXECUTIVE  OFFICER SARDARPUR DISTRICT
                                DHAR (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                          (BY SHRI RANJEET SEN - GOVERNMENT ADVOCATE)

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                               ORDER

By this petition, the petitioner has prayed for the following relief:

7.1 That, this Hon'ble Court may pleased to issue Signature Not Verified Signed by: JYOTI CHOURASIA Signing time: 25-Jan-23 10:44:32 AM

appropriate writ/order/direction to quash the order dated 14.8.2019 (Annexure P/1).

7.2 That, in alternative respondent No.3 may kindly be directed to decide the appeal filed by the petitioner (P/5)without any delay by considering latest legal position and grant all cosequential benefits.

7.3 That, this writ petition may kindly be allowed with cost. 7.4 That, this Hon'ble Court may further pleased to grant

any other relief, if deem fits in present facts and circumstances.

2. The petitioner has submitted that against the order dated 14.08.2019 passed by the Janpad Panchayat, Sardarpur, District Dhar, petitioner has

already preferred an appeal before the Chief Executive Officer, Jilla Panchayat, District Dhar which is pending for more than a period of three years and has not been decided.

3. Prayer has been made for a direction for decision of the said appeal expeditiously in light of various decision of this Court on the present subject matter.

4. Learned counsel for the respondent/State submits that the appeal preferred by the petitioner shall be decided expeditiously.

5. In view of the aforesaid, this petition is disposed of with a direction to respondent No.3 Jilla Panchayat, Dhar through Chief Executive Officer, District Dhar to decide petitioner's pending appeal dated 03.09.2019 (Annexure P/5) within a period of two months from the date of receipt of certified copy of this order in accordance with law.

6. It shall be open for the petitioner to being the various judgments of this Court on the point in issue to the notice of respondent No.3.

Signature Not Verified With the aforesaid direction, without expressing any opinion on merits, Signed by: JYOTI CHOURASIA Signing time: 25-Jan-23 10:44:32 AM

the petition stands disposed off.

(PRANAY VERMA) JUDGE jyoti

Signature Not Verified Signed by: JYOTI CHOURASIA Signing time: 25-Jan-23 10:44:32 AM