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Hindu Singh vs S.N. Mishra
2023 Latest Caselaw 16697 MP

Citation : 2023 Latest Caselaw 16697 MP
Judgement Date : 9 October, 2023

Madhya Pradesh High Court
Hindu Singh vs S.N. Mishra on 9 October, 2023
Author: Vijay Kumar Shukla
                                                        1
                                IN   THE    HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                     BEFORE
                                     HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                            ON THE 9 th OF OCTOBER, 2023
                                      CONTEMPT PETITION CIVIL No. 285 of 2023

                           BETWEEN:-
                           1.    HINDU SINGH S/O SHRI MADHU SINGH, AGED
                                 ABOUT 62 YEARS, OCCUPATION: RETIRED R/O
                                 GRAM KIRKHEDA POST AND TEHSIL DEPALPUR
                                 DISTT. INDORE (MADHYA PRADESH)

                           2.    SHAFIQ UR RAHMAN S/O AJIJ UR RAMAN, AGED
                                 ABOUT    56  YEARS, OCCUPATION: SERVICE
                                 (CHOWKIDAR) GRAM AND POST BETHMA,
                                 TEHSIL DEPALPUR DISTT. INDORE (MADHYA
                                 PRADESH)

                           3.    AKRAM SINGH S/O SULTAN SHAH, AGED ABOUT
                                 58   YEARS, OCCUPATION: SERVICE GRAM
                                 BIRGODA, POST GOKALPUR, TEHSIL DEPALPUR
                                 (MADHYA PRADESH)

                           4.    HAIDAR SHAH S/O AKBAR SHAH, AGED ABOUT 57
                                 YEARS, OCCUPATION: SERVICE GRAM BIRGODA,
                                 POST GOKALPUR TEHSIL DEPALPUR (MADHYA
                                 PRADESH)

                           5.    HARI SINGH S/O GANPAT, AGED ABOUT 54 YEARS,
                                 OCCUPATION: SERVICE (CHOWKIDAR) GRAM
                                 AND POST LIMBODAPAL, TEHSIL DEPALPUR
                                 (MADHYA PRADESH)

                           6.    RADHAKISHAN S/O KASTURJI, AGED ABOUT 70
                                 YEAR S, OCCUPATION: RETIRED GIROTA POST
                                 GIROTA, TEHSIL DEPALPUR DIST. INDORE
                                 (MADHYA PRADESH)

                           7.    LATE CHATARDAS S/O KALUDAS THROUGH ITS
                                 LRS. LAXMANDAS S/O LATE SHRI CHATARDAS,
                                 AGED ABOUT 53 YEARS, OCCUPATION: LABOUR
                                 GIROTA POST GIROTA, TEHSIL DEPALPUR DIST.
                                 INDORE (MADHYA PRADESH)

                                                                               .....PETITIONERS
Signature Not Verified
Signed by: VARGHESE
MATHEW
Signing time: 09-10-2023
18:08:21
                                                       2
                           (BY SHRI KARPE PRAKHAR MOHAN - ADVOCATE)

                           AND
                           1.     S.N. MISHRA PRINCIPAL SECRETARY VALLABH
                                  BHAWAN BHOPAL (MADHYA PRADESH)

                           2.     MADHURESH SARAF CHIEF ENGINEER WATER
                                  RESOURCE   DEPARTMENT NARMADA TAPTI
                                  KACHAR, OLD PALASIA, INDORE (MADHYA
                                  PRADESH)

                           3.     RAJAK JADOUDIYA SUB DIVISIONAL OFFICER
                                  SUB DIVISION DEPALPUR, INDORE (MADHYA
                                  PRADESH)

                                                                                         .....RESPONDENTS
                           (BY SHRI MUKESH PARWAL - ADVOCATE)

                                  This petition coming on for admission this day, the court passed the
                           following:
                                                                ORDER

This Court has disposed off the writ petition filed by the petitioner directing the competent authority to decide the representation of the petitioner in the light of the judgment passed in the case of Mahesh Kumar Choudhary and Ram Naresh Rawat.

2. Counsel for respondents submits that in compliance to the order passed by this court the competent authority has passed the order Annexure R/1 dated 8.4.2023 whereby the representation of the petitioner has been rejected.

3. After hearing learned counsel for parties, I find that the order passed by this court has been complied with and no case for contempt is made out. Rule nisi is discharged. However, liberty is granted to the petitioner to challenge the legality and validity of the order dated 8.4.2023 in accordance with law.

Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 09-10-2023 18:08:21

4. With the aforesaid liberty, the contempt petition is disposed off.

(VIJAY KUMAR SHUKLA) JUDGE VM

Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 09-10-2023 18:08:21

 
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