Chetram Sen vs The State Of Madhya Pradesh
2023 Latest Caselaw 16677 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. 25289 of 2023

BETWEEN:-
1.    CHETRAM SEN S/O SHRI KHUMAN SINGH SEN,
      AGED ABOUT 67 YEARS, OCCUPATION: RETIRED
      EMPLOYEE R/O 1450 /6A BRIJ DHAM ASHRAM KE
      PAS GANGNAGAR GARHA DISTRICT JABALPUR
      (MADHYA PRADESH)

2.    ARIN SHANTI CHELESTIN D/O P. CHELESTIN,
      AGED ABOUT 65 YEARS, OCCUPATION: RETIRED
      EMPLOYEE R/O H.NO. 400, PLOT NO. 748,
      BADANPUR SHAKTI NAGAR WARD NO.18,
      SHAHID GULAB SINGH WARD JABALPUR
      DISTRICT JABALPUR (MADHYA PRADESH)

                                                  .....PETITIONERS
(BY SHRI BRINDAWAN TIWARI - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL SECRETARY FOREST DEPARMENT
      MANTRALAY VALLABH BHAWAN, BHOPAL
      DISTT. BHOPAL (MADHYA PRADESH)

2.    PRADHAN    MUKHYA     VAN  SANRAKSHAK
      (ADMINISTRATION   2) VAN BHAVAN TULSI
      NAGAR BHOPAL DISTRICT BHOPAL (MADHYA
      PRADESH)

3.    PRADHAN MUKHYA VAN SANRAKSHAK SAMAJIK
      VAN IKI VAN BHAVAN TULSI NAGAR BHOPAL
      DISTRICT BHOPAL (MADHYA PRADESH)

4.    MUKHYA VAN SANRAKSHAK SAMAJIK VANIKI
      VRATT     JABALPUR GWARIGHAT   ROAD
                                  2
             JABALPUR, NEAR SFRI DISTRICT JABALPUR
             (MADHYA PRADESH)

                                                                 .....RESPONDENTS
   (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

             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
  MSP




Digitally signed by MANVENDRA
SINGH PARIHAR
Date: 2023.10.10 09:57:55 +05'30'