Pawan vs Durgaram
2023 Latest Caselaw 9256 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                             MP No. 2581 of 2022
                                                  (PAWAN AND OTHERS Vs DURGARAM AND OTHERS)



                           Dated : 20-06-2023
                                     Shri Mohan Lal Patidar, learned counsel for the petitioner.

                                     Shri Akshat Pahadia, learned counsel for the respondent.

Shri Bhuwan Deshmukh appearing on behalf of Advocate General/R-

Learned counsel for the respondent raises preliminary objection regarding

maintainability of the petition in view of judgment passed by the Apex Court in the case of Radhe Shyam and Anor Vs. Chhabi Nath and Ors reported in (2015) 5 SCC 423. Relying on the said judgment, he submits that the petition under Article 227 of the Constitution of India is not maintainble against the order passed by Quasi-Judicial Authority.

Learned counsel for the petitioner prays for and is granted time to argue the matter on the question of maintainability of the petition.

List after two weeks.

IR to continue.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh

Signature Not Verified Signed by: SOURABH YADAV Signing time: 20/06/2023 5:38:04 PM