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Lalla Prasad Ahirwar vs The State Of Madhya Pradesh
2023 Latest Caselaw 17229 MP

Citation : 2023 Latest Caselaw 17229 MP
Judgement Date : 16 October, 2023

Madhya Pradesh High Court
Lalla Prasad Ahirwar vs The State Of Madhya Pradesh on 16 October, 2023
Author: Chief Justice
                                                           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 16 th OF OCTOBER, 2023
                                             WRIT PETITION No. 25817 of 2023

                           BETWEEN:-
                           LALLA PRASAD AHIRWAR S/O LATE GHAMANDILAL,
                           AGED ABOUT 67 YEARS, OCCUPATION: RETIRED GOVT
                           EMPLOYEE R/O IN FRONT OF BIG BAZAR POLIPATHAR
                           GWARIGHAT     DISTRICT   JABALPUR     (MADHYA
                           PRADESH)

                                                                                      .....PETITIONER
                           (BY SHRI PRAHLAD CHAUDHARY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY DEPARTMENT OF OF
                                 COMMERCIAL TAX DISTRICT BHOPAL (MADHYA
                                 PRADESH)

                           2.    THE DIVISIONAL COMMISSIONER COMMERCIAL
                                 TAX, JABALPUR DIVISION DISTRICT JABALPUR
                                 (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           (BY SHRI SUYASH THAKUR - GOVERNMENT ADVOCATE FOR
                           RESPONDENT NO.1)

                                 This petition coming on for order 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 Signature Not Verified Signed by: VIBHA PACHORI Signing time: 10/18/2023 5:26:55 PM

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: 10/18/2023
5:26:55 PM
 

 
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