Parvez Khan vs The State Of Madhya Pradesh ...
2023 Latest Caselaw 9710 MP

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                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                      WP No. 18091 of 2020
                                         (PARVEZ KHAN AND OTHERS Vs THE STATE OF MADHYA PRADESH ELECTION COMMISSION AND
                                                                              OTHERS)

                                       Dated : 27-06-2023
                                              Shri Shri Rohit Raghuwanshi - Advocate for the petitioners.

                                              Shri Manas Mani Verma - Government Advocate for the State.
                                              Shri Devraj Vishwakarma - Advocate for respondent No.6.

Shri Prateek Rusia, Advocate submits that he has been engaged on behalf of the petitioners. There is no application for change of counsel.

Let proper application be filed within three days duly supported with affidavit of the petitioner.

Shri Manas Mani Verma submits that petition has been rendered infructuous with delivery of judgment in W.P. No.2886/2014 decided on 01.02.2023 (Vishwakarma Housing Co-Operative Society Vs. The State of Madhya Pradesh and Others) whereby Coordinate Bench of this Court has observed that in the light of the decision of Supreme Court in State of Bihar Vs. Dhirendra Kumar (1995) 4 SCC 229, a civil suit to invalidate the land

acquisition is not maintainable and therefore the trial Court committed grave error of law while decreeing the suit has dismissed that case.

However, looking to the fact that petitioners are reported to have changed his counsel. By way of indulgence, seven days time is granted to argue this case to the new counsel.

List the case on 14.07.2023 peremptorily. Signature Not Verified SAN It is made clear that if petitioners' counsel fail to appear then petition may Digitally signed by MOHD TABISH KHAN Date: 2023.06.28 16:29:58 IST be dismissed without reference to the Court.

(VIVEK AGARWAL) JUDGE Tabish

Signature Not Verified SAN

Digitally signed by MOHD TABISH KHAN Date: 2023.06.28 16:29:58 IST