Ramesh Kumar Budana vs The State Of Madhya Pradesh
2024 Latest Caselaw 3667 MP

Madhya Pradesh High Court

Ramesh Kumar Budana 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. 1924 of 2024

                         BETWEEN:-
                         RAMESH KUMAR BUDANA, S/O SHRI HOBAL SINGH
                         BUDANA, AGED ABOUT 71 YEARS, OCCUPATION:
                         RETIRED SURVEYOR HOUSE NO. 874 WARD NO. 6 C
                         KEBIN     MEHRAGAON     ITARSI     DISTRICT
                         NARMADAPURAM (MADHYA PRADESH)

                                                                          .....PETITIONER
                         (BY SHRI MOHAN LAL SHARMA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPAL SECRETARY FARMER WELFARE AND
                               AGRICULTURE DEVELOPMENT DEPARTMENT
                               VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                         2.    THE JOINT DIRECTOR, FARMER WELFARE AND
                               AGRICULTURE DEPARTMENT UJJAIN DIVISION
                               DISTRICT UJJAIN (MADHYA PRADESH)

                         3.    THE DEPUTY DIRECTOR, FARMER WELFARE AND
                               AGRICULTURE          DEPARTMENT DISTRICT
                               NEEMUCH (MADHYA PRADESH)

                         4.    THE ASSISTANT LAND CONSERVATION OFFICER
                               SUB DIVISION NEEMUCH DISTRICT NEEMUCH
                               (MADHYA PRADESH)

                         5.    THE DISTRICT TREASURY OFFICER NEEMUCH
                               DISTRICT NEEMUCH (MADHYA PRADESH)

                         6.    THE DISTRICT PENSION OFFICER, NEEMUCH
                               DISTRICT NEEMUCH (MADHYA PRADESH)
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 2/9/2024
4:59:20 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 and 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
                         psm