Rishi Golden Transport Company ... vs The State Of Madhya Pradesh
2023 Latest Caselaw 14928 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 11 th OF SEPTEMBER, 2023
                WRIT PETITION No. 17954 of 2023

BETWEEN:-
1.    RISHI    GOLDEN   TRANSPORT    COMPANY
      THROUGH ITS PROPRIETOR MR. RAMINDER
      SINGH R/O 60/1 KANWAR COLONY BARWAH
      DISTT. KHARGONE (MADHYA PRADESH)

2.    MR. RAMINDER SINGH PROPRIETOR RISHI
      GOLDEN TRANSPORT COMPANY OCCUPATION:
      PROPRIETOR R/O 60/1, KANWAR COLONY,
      BARWAH, DIST. KHARGONE (MADHYA PRADESH)

                                                    .....PETITIONERS
(BY SHRI ATUL KUMAR SHUKLA - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      THE PRINCIPAL SECRETARY DEPARTMENT OF
      FOOD   CIVIL SUPPLIES AND    CONSUMER
      REDRESSAL,   VALLABH  BHAWAN   BHOPAL
      (MADHYA PRADESH)

2.    M.P. STATE CIVIL SUPPLIES CORPORATION LTD.
      THROUGH       ITS   MANAGING     DIRECTOR
      PARYAWAS BHAWAN, III FLOOR, MOTHER
      TERRESA MARG, BHOPAL (MADHYA PRADESH)

3.    DISTRICT   MANAGER M.P.     STATE CIVIL
      CORPORATION LIMITED, DISTRICT KHARGONE,
      KHARGONE (MADHYA PRADESH)

                                                   .....RESPONDENTS
(BY SHRI AMIT SETH      -   DEPUTY   ADVOCATE   GENERAL    FOR
RESPONDENT NO.1)
                                                        2
                            This petition coming on for admission this day, Hon'ble Shri Justice
   Ravi Malimath, Chief Justice passed the following:
                                                        ORDER

Shri Amit Seth - Deputy Advocate General takes notice for respondent No.1.

Learned counsel for the petitioner submits that the subject matter involved herein is covered by the judgment passed by this Court in WP No.11658 of 2023 (M/s Vikas Jaiswal Sole Proprietorshipt Firm Vs. State of Madhya Prades & others) dated 27.07.2023. Hence, he pleads 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 this Court.

                      (RAVI MALIMATH)                                          (VISHAL MISHRA)
                        CHIEF JUSTICE                                               JUDGE
   vibha
Digitally signed by VIBHA
PACHORI
Date: 2023.09.13 10:24:59
+05'30'