Lakhanlal Jhariya vs M. S. Dawer
2023 Latest Caselaw 4490 MP

                                                           1
                              IN THE HIGH COURT OF MADHYA PRADESH
                                           AT JABALPUR
                                                        BEFORE
                                                SHRI JUSTICE SUJOY PAUL
                                              ON THE 21 st OF MARCH, 2023
                                      CONTEMPT PETITION CIVIL No. 2464 of 2019

                         BETWEEN:-
                         LAKHANLAL JHARIYA S/O SHRI PURANLAL JHARIYA,
                         AGED ABOUT 66 YEARS, OCCUPATION: RETIRED TIME
                         KEEPER O/O EXECUTIVE ENGINEER WRD. DHOBA
                         TORIYA PROJECT MANDLA DISTRICT MANDLA
                         (MADHYA PRADESH)

                                                                                       .....PETITIONER
                         (NONE )

                         AND
                         1.    M. S. DAWER, ENGINEER-IN-CHIEF, WRD. TULSI
                               NAGAR BHOPAL (MADHYA PRADESH)

                         2.    B. K SINGH, EXECUTIVE ENGINEER WRD
                               MANDLA, DISTT. MANDLA (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                         (BY SHRI SANJEEV KUMAR SINGH - ADVOCATE)

                               T h is petition coming on for orders this day, t h e cou rt passed the

                         following:
                                                            ORDER

Learned counsel for the respondents submits that the only direction passed by this court on 05/04/2019 was to decide the petitioner's case in the light of judgment of K. L. Asre vs. State of M.P. and another (W.P.No.1070 of 2003) . In turn, by orders dated 18/01/2022 (Annexure R/1/1) and 23/12/2022 (Annexure R/1/2), the grievance of petitioner is redressed. The amount so sanctioned has already been paid to the petitioner.

Signature Not Verified Signed by: MANJU Signing time:

3/23/2023 11:55:10 AM

Nobody entered appearance for the petitioner to counter the same. The petition is disposed off by reserving the liberty to the petitioner to file an appropriate proceedings if petitioner is still aggrieved.

(SUJOY PAUL) JUDGE manju

Signature Not Verified Signed by: MANJU Signing time:

3/23/2023 11:55:10 AM