Gulab Chand Kushwaha vs The State Of Madhya Pradesh
2023 Latest Caselaw 15054 MP

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                          IN    THE      HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                          ON THE 12 th OF SEPTEMBER, 2023
                                           WRIT PETITION No. 6763 of 2023

                         BETWEEN:-
                         GULAB    CHAND   KUSHWAHA    S/O RAMMILAN
                         KUSHWAHA, AGED ABOUT 43 YEARS, OCCUPATION:
                         AGRICULTURE R/O VILLAGE PAGARKHURD (BADKHA)
                         TEHSIL VIRSINGHPUR DISTRICT SATNA (MADHYA
                         PRADESH)

                                                                                   .....PETITIONER
                         (BY SHRI MOHAMMAD IRFAN - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               PR I N CI PALS ECR ETARY DEPARTMENT  OF
                               REVENUE VALLABH BHAWAN, BHOPAL (MADHYA
                               PRADESH)

                         2.    TEHSILD AR , TEHSIL VIRSINGHPUR DISTRICT
                               SATNA (MADHYA PRADESH)

                         3.    SMT. RUPA PANDEY W/O RAMESH KUMAR
                               PA N D E Y R/O WARD NO. 3, KATRATOLA,
                               VIRSINGHPUR, DISTRICT SATNA (MADHYA
                               PRADESH)

                         4.    SUMIT GURJAR, TEHSILDAR PURANA TEHSIL
                               M AJHGAWAN VRATA CHITRAKOOT, DISTRICT
                               SATNA (MADHYA PRADESH)

                         5.    AJIT TIWARI, NEW TEHSILDAR VIRSINGHPUR
                               DISTRICT SATNA (MADHYA PRADESH)

                                                                                .....RESPONDENTS
                         (BY SHRI AMIT KUMAR SHARMA - GOVERNMENT ADVOCATE)

                               This petition coming on for admission this day, the court passed the
                         following:
Signature Not Verified
Signed by: AMIT JAIN
Signing time:
9/12/2023 5:40:26 PM
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                                                              ORDER

Petitioner's contention is that his Revenue Case No.0024/A-70/2022-2023 is pending in the Court of Tahsildar-Birsinghpur, District Satna and those proceedings have become infructuous in view of the judgment and decree passed by learned V Civil Judge Class-I, Satna in Civil Suit No.10C/2012 on 24.8.2018, which has been affirmed by learned VII Additional District Judge, Satna vide judgment and decree dated 16.1.2020 in R.C.A No.106/2018 and has also been affirmed in Second Appeal No.367/2020.

In view of the said submissions, it is directed that the petitioner shall produce copies of all judgments and decrees passed by learned Civil Judge,

learned Additional District Judge and this Hon'ble High Court before the concerned Tahsildar within fifteen days from today alongwith certified copy of this order and the Tahsildar concerned is requested to take note of those orders and if they are applicable to the facts and circumstances of the present case then to take action accordance with law within a further period of thirty days through a speaking order under communication to the petitioner. This Court has not opined anything on the merits of the case.

In above terms, this writ petition is disposed of.

(VIVEK AGARWAL) JUDGE amit

Signature Not Verified Signed by: AMIT JAIN Signing time:

9/12/2023 5:40:26 PM