Lakhan Lal Ahirwar vs The State Of Madhya Pradesh
2024 Latest Caselaw 3942 MP

Madhya Pradesh High Court

Lakhan Lal Ahirwar vs The State Of Madhya Pradesh on 9 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 9 th OF FEBRUARY, 2024
                  WRIT PETITION No. 2635 of 2024

BETWEEN:-
LAKHAN LAL AHIRWAR S/O LATE SHRI SIDDHE LAL
AHIRWAR, AGED ABOUT 67 YEARS, OCCUPATION:
RETIRED ASSISTANT GRADE II OFFICE OF TAHSILDAR
TAHSIL DEORI DISTRICT SAGAR R/O GANDHI WARD
NEAR JANPAD PANCHAYAT HATA DISTRICT DAMOH
(MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI R.K. SHRIVASTAV - ADVOCATE)

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

2.    COMMISSIONER, DEPARTMENT OF PRINCIPAL
      REVENUE R/O PLOT NO 220 RHAT BHAWAN (1ST
      FLOOR ARERA HILLS BHOPAL) (MADHYA
      PRADESH)

                                                         .....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
 MSP