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Virendra Kumar Chaurasiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 15885 MP

Citation : 2023 Latest Caselaw 15885 MP
Judgement Date : 26 September, 2023

Madhya Pradesh High Court
Virendra Kumar Chaurasiya vs The State Of Madhya Pradesh on 26 September, 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 26 th OF SEPTEMBER, 2023
                                            WRIT PETITION No. 23350 of 2023

                          BETWEEN:-
                          VIRENDRA KUMAR CHAURASIYA S/O LATE SHRI
                          MAHENDRA LAL CHAURASIYA, AGED ABOUT 69
                          YEARS, OCCUPATION: RETIRED ASSISTANT GRADE III
                          FROM THE OFFICE OF TAHSILDAR SAHPURA DISTRICT
                          DINDORI R/O HOUSE NO. 37 BINJHIYA TIRAHA WARD
                          NO. 2 MANDLA, DISTRICT MANDLA (MADHYA
                          PRADESH)

                                                                                   .....PETITIONER
                          (BY SHRI AJEET KUMAR SINGH - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                SECRETARY REVENUE DEPARTMENT VALLABH
                                BHAWAN, BHOPAL (MADHYA PRADESH)

                          2.    COMMISSIONER REVENUE, DIVISION JABALPUR
                                IN FRONT OF HEAD POST OFFICE CIVIL LINE,
                                JABALPUR (MADHYA PRADESH)

                          3.    C O L L E C T O R D I N D O R I DISTRICT-DINDORI
                                (MADHYA PRADESH)

                          4.    TEHSILDAR    TEHSIL   SAHPURA DISTRICT-
                                DINDORI (MADHYA PRADESH)

                          5.    DISTRICT PENSION OFFICER DINDORI DISTRICT-
                                DINDORI (MADHYA PRADESH)

                          6.    DISTRICT   TREASURY  OFFICER   MANDLA
                                DISTRICT-MANDLA (MADHYA PRADESH)

Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 9/29/2023
2:27:52 PM
                                                            2
                                                                                    .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - 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
                          C




Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 9/29/2023
2:27:52 PM
 

 
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