Yashwant Hedau vs The State Of Madhya Pradesh
2023 Latest Caselaw 16669 MP

                                                      1
                            IN    THE    HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                 CHIEF JUSTICE
                                                       &
                                      HON'BLE SHRI JUSTICE VISHAL MISHRA
                                           ON THE 9 th OF OCTOBER, 2023
                                          WRIT PETITION No. 25053 of 2023

                           BETWEEN:-
                           YASHWANT HEDAU S/O SHRI MAHADEO RAO, AGED
                           ABOUT 67 YEARS, OCCUPATION: RETIRED GOVT.
                           EMPLOYEE NAGAR PALIKA PANDHURNA R/O 515 SAI
                           SAMARTH JALARAM WARD BANSOD COLONY
                           PANDHURNA DISTRICT CHHINDWARA (MADHYA
                           PRADESH)

                                                                             .....PETITIONER
                           (BY SHRI RAHUL MISHRA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL        SECRETARY       URBAN
                                 ADMINISTRATION      AND    DEVELOPMENT
                                 DEPARTMENT      MANTRALAYA,    VALLABH
                                 BHAWAN, BHOPAL (MADHYA PRADESH)

                           2.    THE DIRECTOR URBAN ADMINISTRATION AND
                                 D EVELOPM EN GOVT. OF PALIKA BHAWAN
                                 SHIVAJI NAGAR BHOPAL (MADHYA PRADESH)

                           3.    THE      DIRECTOR       (PENSION) URBAN
                                 ADMINISTRATION AND DEVELOPMENT SHIVAJI
                                 NAGAR BHOPAL (MADHYA PRADESH)

                           4.    MUNICIPAL COUNCIL PANDHURNA DISTRICT
                                 CHHINDWARA THROUGH ITS CHIEF MUNICIPAL
                                 OFFICER PANDHURNA DISTRICT CHHINDWARA
                                 (MADHYA PRADESH)

                                                                           .....RESPONDENTS
                           (SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENTS
Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 10/10/2023
12:37:44 PM
                                                                2
                           NO. 1 TO 3)

                                    This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                           Malimath, Chief Justice passed the following:
                                                                ORDER

Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran & others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of

the aforesaid judgment of the Hon'ble Supreme Court.

                                   (RAVI MALIMATH)                                     (VISHAL MISHRA)
                                     CHIEF JUSTICE                                          JUDGE
                           vibha




Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 10/10/2023
12:37:44 PM