Tulsiram Patle vs The State Of Madhya Pradesh
2024 Latest Caselaw 3639 MP

Madhya Pradesh High Court

Tulsiram Patle vs The State Of Madhya Pradesh on 7 February, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                    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 7 th OF FEBRUARY, 2024
                                          WRIT PETITION No. 999 of 2024

                         BETWEEN:-
                         TULSIRAM PATLE S/O FANDULAL PATLE, AGED ABOUT
                         62 YEARS, OCCUPATION: RETIRED PEON R/O WARD NO
                         9 VILLAGE AND POST KESHLEWADA TEHSIL AND
                         DISTRICT BALAGHAT (MADHYA PRADESH)

                                                                            .....PETITIONER
                         (BY SHRI RAJESH SHARMA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               REVENUE DEPARTMENT DEPARTMENT OF GOVT
                               OF MP MANTRLAYA VALLABH BHAWAN BHOPAL
                               (MADHYA PRADESH)

                         2.    THE ACCOUNTANT GENERAL OF LEKHA
                               BHAWAN GWALIOR (MADHYA PRADESH)

                         3.    THE COMMISSIONER, LAND RECORDS GWALIOR
                               (MADHYA PRADESH)

                         4.    COLLECTOR BALAGHAT DISTRICT BALAGHAT
                               (MADHYA PRADESH)

                         5.    THE SUPERINTENDENT OF LAND RECORD
                               BALAGHAT DISTRICT BALAGHAT (MADHYA
                               PRADESH)

                         6.    DISTRICT     PENSION   OFFICER, TREASURY
                               OFFICER, BALAGHAT (MADHYA PRADESH)

                                                                          .....RESPONDENTS
Signature Not Verified
                         (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)
Signed by: CHRISTOPHER
PHILIP
Signing time: 2/9/2024
1:50:56 PM
                                                           2

                               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