Habib Khan vs The State Of Madhya Pradesh
2024 Latest Caselaw 4260 MP

Madhya Pradesh High Court

Habib Khan vs The State Of Madhya Pradesh on 13 February, 2024

Author: Vivek Rusia

Bench: Vivek Rusia

                             1
 IN    THE    HIGH COURT OF MADHYA PRADESH
                    AT INDORE
                         BEFORE
             HON'BLE SHRI JUSTICE VIVEK RUSIA
                ON THE 13 th OF FEBRUARY, 2024
                WRIT PETITION No. 16848 of 2021

BETWEEN:-
HABIB KHAN S/O SULTAN KHAN, AGED ABOUT 50
YEARS, OCCUPATION: BUSINESS H.NO. 24, GALI NO. 6,
KOT MOHALLA, MAHAKAL ROAD, UJJAIN (MADHYA
PRADESH)

                                                      .....PETITIONER
(SHRI TEHJEEB KHAN, LEARNED COUNSEL FOR THE PETITIONER.)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      COLLECTOR UJJAIN (MADHYA PRADESH)

2.    COLLECTOR / DISTRICT MAGISTRATE UJJAIN
      (MADHYA PRADESH)

3.    TEHSILDAR UJJAIN (MADHYA PRADESH)

                                                    .....RESPONDENTS
(SHRI RAJWARDHAN GAWDE, LEARNED GOVT. ADVOCATE FOR THE
RESPONDENTS/STATE.)

                WRIT PETITION No. 17706 of 2021

BETWEEN:-
FARHAN SHEIKH @ SONU S/O IQBAL SHEIKH, AGED
ABOUT 32 YEARS, OCCUPATION: BUSINESS MAHAKAL
MARG, OPPOSITE URDU SCHOOL (MADHYA PRADESH)

                                                      .....PETITIONER
(SHRI TEHJEEB KHAN, LEARNED COUNSEL FOR THE PETITIONER.)

AND
1.    THE STATE OF MADHYA PRADESH THR.
      COLLECTOR COLLECTORE OFFICE (MADHYA
                                    2
      PRADESH)

2.    COLLECTOR    /    DISTRICT  MAGISTRATE
      COLLECTOR UJJAIN (MADHYA PRADESH)

3.    TEHSILDAR          TEHSILDAR UJJAIN          (MADHYA
      PRADESH)

                                                              .....RESPONDENTS
(SHRI RAJWARDHAN GAWDE, LEARNED GOVT. ADVOCATE FOR THE
RESPONDENTS/STATE.)

                    WRIT PETITION No. 18038 of 2021

BETWEEN:-
MUKESH S/O OMPRAKASH, AGED ABOUT 42 YEARS,
OCCUPATION: SWEEPER MAHAKAL MARG, OPPOSITE
URDU SCHOOL (MADHYA PRADESH)

                                                                 .....PETITIONER
(SHRI TEHJEEB KHAN, LEARNED COUNSEL FOR THE PETITIONER.)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      COLLECTOR UJJAIN (MADHYA PRADESH)

2.    THE    COLLECTOR UJJAIN             DISTT.    UJJAIN
      (MADHYA PRADESH)

3.    THE TEHSILDAR UJJAIN DISTT. UJJAIN (MADHYA
      PRADESH)

                                                              .....RESPONDENTS
(SHRI RAJWARDHAN GAWDE, LEARNED GOVT. ADVOCATE FOR THE
RESPONDENTS/STATE.)

      Th is petition coming on for hearing this day, th e court passed the
following:
                                     ORDER

01. Learned counsel for the petitioners in all these writ petitions submits that the petitioners had filed the civil suit which have been dismissed and against the said judgments and decree they have preferred First Appeal which are

pending adjudication. The reliefs claimed in the First Appeal and these petitions are the same.

02. Since the petitioners have availed the efficacious remedy by filing the civil suits, therefore, there is no need to continue with these petitions.

03. Accordingly, these petitions stand dismissed as having been rendered infructuous. Let a photocopy of this order be retained in connected writ petitions.

(VIVEK RUSIA) JUDGE Alok

Date: 2024.02.13 14:56:07 +05'30'