Radheshyam Gubarele vs The State Of Madhya Pradesh
2023 Latest Caselaw 4175 MP

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                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                   BEFORE
                                  HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                              ON THE 16 th OF MARCH, 2023
                                             MISC. PETITION No. 943 of 2021

                          BETWEEN:-
                          RADHESHYAM GUBARELE S/O JANKI PRASAD
                          GUBARELE, AGED ABOUT 50 YEARS, OCCUPATION:
                          AGRICULUTRE NAUGAW TAH. NAOGAW (MADHYA
                          PRADESH)

                                                                                     .....PETITIONER
                          (BY SHRI J.L. SONI-ADVOCATE )

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

                          2.    ADDITIONAL    COMMISSIONER CHHATARPUR
                                DISTT.CHHATARPUR (MADHYA PRADESH)

                          3.    SUB    DIVISIONAL     OFFICER CHHATARPUR
                                NOWGAW      DISTT.CHHATARPUR     (MADHYA
                                PRADESH)

                          4.    THE    TAHSILDAR    CHHATARPUR NOWGAW
                                DISTT.CHHATARPUR (MADHYA PRADESH)

                          5.    CHIRONGIYA BAI W/O LATE CHHABILAL
                                AHIRWAR VILLAGE NAYAGAW TEHSIL NOWGAW
                                DISTT.CHHATARPUR (MADHYA PRADESH)

                          6.    HARISHCHANDRA S/O CHHABILAL AHIRWAR
                                VILLAGE    NAYAGAW   TEHSIL   NOWGAW
                                DISTT.CHHATARPUR (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                          (BY SHRI GAJENDRA PARASHAR-PANEL LAWYER)

                                This petition coming on for admission this day, th e court passed the
Signature Not Verified
Signed by: S HUSHMAT
HUSSAIN
Signing time: 3/17/2023
5:58:01 PM
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                          following:
                                                               ORDER

After arguments at length, learned counsel for the petitioner prays for withdrawal of this petition with liberty to go before the Tahsildar for mutation of his name on the basis of registered sale deed and judgment and decree passed by Civil Court.

Prayer being reasonable is accepted. Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.

Interim application(s), if any, shall stand dismissed.

(DWARKA DHISH BANSAL) JUDGE sh

Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 3/17/2023 5:58:01 PM