Karnataka Bank Ltd. Branch ... vs The State Of Madhya Pradesh
2023 Latest Caselaw 8913 MP

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       WP No. 12841 of 2023
                           (KARNATAKA BANK LTD. BRANCH FREEGANJ UJJAIN THROUGH AUTHORIZED SIGNATORY MAHESHA
                                             H.S. Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 15-06-2023
                                  Shri Ajay Jain - Advocate for petitioner.

                                  Shri Bhuwan Deshmukh - GA for State.
                                  In the instant petition, a challenged has been made to the order dated
                           5.6.2023 passed by respondent No.2 Collector invoking suo mutu revisional

power under the provisions of M.P. Lokdhan (Shodya Rashiyon Ki Vasuli)

Adhiniyam.

Counsel for petitioner submits that the Collector has no jurisdiction to exercise suo motu revisional power under the said "Act. In support of his submissions he has placed reliance on a judgment passed by the division bench in the case of Sadhna Chourasia Vs. Punjab National Bank 2010(4) MPLJ

Issue notice to the respondents on payment of PF within seven working days by registered post returnable within four weeks.

Till the next date of hearing, the operation of the impugned order dated

5.6.2023 passed by the Collector, Ujjain shall remain stayed.

c.c as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

VM

Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 16-06-2023 14:56:28