Chhidamilal Shukla vs The State Of Madhya Pradesh
2023 Latest Caselaw 233 MP

                                                                1
                                   IN    THE      HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                            BEFORE
                                              HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                     ON THE 4 th OF JANUARY, 2023
                                                  REVIEW PETITION No. 1183 of 2022

                                  BETWEEN:-
                                  1.    CHHIDAMILAL SHUKLA S/O LATE RAMCHANDRA
                                        SHUKLA, AGED ABOUT 72 YEARS, OCCUPATION:
                                        RETIRED EMPLOYEE R/O 118 EKTA NAGAR
                                        TEHSIL AND DISTRICT JABALPUR (MADHYA
                                        PRADESH)

                                  2.    SMT. MUNNI BAI W/O CHHIDAMILAL SHUKLA,
                                        AGED    ABOUT     70  YEARS, OCCUPATION:
                                        HOUSEWIFE R/O 118 EKTA NAGAR TEHSIL AND
                                        DISTRICT JABALPUR (MADHYA PRADESH)

                                  3.    SANDEEP KUMAR SHUKLA S/O CHHIDAMILAL
                                        SHUKLA, AGED ABOUT 40 YEARS, OCCUPATION:
                                        HOUSEWIFE R/O 118 EKTA NAGAR TEHSIL AND
                                        DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                        .....PETITIONERS
                                  (BY SHRI SAKET MALIK)

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

                                  2.    ADDITIONAL          COMMISSIONER      (RURAL)
                                        J A B A L P U R JABALPUR DIVISION   JABALPUR
                                        (MADHYA PRADESH)

                                  3.    SUB DIVISIONAL OFFICER (REVENUE) ADHARTAL
                                        JABALPUR (MADHYA PRADESH)

                                  4.    THE      TEHSILDAR A D H A R T A L JABALPUR
                                        (MADHYA PRADESH)
Signature Not Verified
  SAN




Digitally signed by TULSA SINGH
Date: 2023.01.05 12:31:01 IST
                                  5.    SHRI RAM DEO BABA DEVELOPERS AND
                                        BUILDER PVT. LTD. THROUGH DIRECTOR SHRI
                                                            2
                                        MOHAN HARIKISHAN CHANDAK PADMAWATI
                                        CHOWK TELEGAON ROAD R.B. MAHARASHTRA
                                        (MAHARASHTRA)

                                  6.    SHRI ABDUL KAYYUM S/O LATE MOHD. YASEEN
                                        R/O SECTION 2 TYPE 2 VEHICLE ESTATE
                                        JABALPUR (MADHYA PRADESH)

                                  7.    SMT. TAHIRA FATIMA W/O ABDUL KAYYUM R/O
                                        SECTION 2 TYPE 2 VEHICLE ESTATE JABALPUR
                                        (MADHYA PRADESH)

                                                                                               .....RESPONDENTS
                                  (BY SHRI MANAS MANI VERMA - GOVT. ADVOCATE FOR RESPONDENTS
                                  NO.1 TO 4)

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

After arguing at length, Smt. Sanjana Sahni prays for withdrawal of this review petition with a request that it may be observed that the impugned order passed by the High Court will not influence the judgment of the Trial Court and Trial Court shall decide the matter on its own merits.

This request is not opposed by Shri Manas Mani Verma, Government Advocate for the State.

Accordingly, this review petition is disposed of with a direction that there is no scope for indulgence in the review jurisdiction of this Court but at the same time Trial Court will not be influenced by any observation made in the impugned order while deciding the suit which may be decided on its own merits.

In above terms, review petitions are disposed of.

Signature Not Verified SAN

Digitally signed by TULSA SINGH Date: 2023.01.05 12:31:01 IST (VIVEK AGARWAL) JUDGE

ts

Signature Not Verified SAN

Digitally signed by TULSA SINGH Date: 2023.01.05 12:31:01 IST