Shri Rajendra Singh Baghel vs The State Of Madhya Pradesh
2023 Latest Caselaw 12040 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 31 st OF JULY, 2023
                                           WRIT PETITION No. 17065 of 2019

                         BETWEEN:-
                         SHRI RAJENDRA SINGH BAGHEL S/O SHRI RAMPAL
                         SINGH, AGED ABOUT 64 YEARS, OCCUPATION:
                         RETIRED TEHSILDAR REWA H.NO.1296/10 ANANTPUR
                         P.O. G.E.C. REWA (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI SOURABH SINGH - ADVOCATE )

                         AND
                         1.    THE STATE OF MADHYA PRADESH THR.
                               PRINCIPAL SECRETARY DEPARTMENT OF
                               REVENUE VALLABH BHAWAN, BHOPAL (MADHYA
                               PRADESH)

                         2.    CHIEF REVENUE COMMISSIONER THE STATE OF
                               MADHYA    PRADESH DISTT-BHOPAL (MADHYA
                               PRADESH)

                         3.    THE COMMISSIONER REWA DIVISION DISTT-
                               REWA (MADHYA PRADESH)

                         4.    THE COLLECTOR SINGRAULI DISTT-SINGRAULI
                               (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                         (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE )

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

Signature Not Verified Signed by: MANVENDRA SINGH PARIHAR Signing time: 8/3/2023 10:30:40 AM

Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran & others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.

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




Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 8/3/2023
10:30:40 AM