Akhtar Hussain Khan vs The State Of Madhya Pradesh
2024 Latest Caselaw 4775 MP

Madhya Pradesh High Court

Akhtar Hussain Khan vs The State Of Madhya Pradesh on 19 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 19 th OF FEBRUARY, 2024
                  WRIT PETITION No. 31078 of 2023

BETWEEN:-
AKHTAR HUSSAIN KHAN S/O SHRI KHURSHID HUSSAIN
KHAN, AGED ABOUT 65 YEARS, OCCUPATION: RETIRED
SUB ENGINEER R/O WARD NO. 18 GULMOHAR COLONY
NEAR ATTA CHAKKI KHANDWA (MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI AKASH CHOUDHARY - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL   SECRETARY   PUBLIC  WORKS
      DEPARTMENT GOVERNMENT OF MADHYA
      PRADESH MANTRALAYA VALLABH BHAWAN
      BHOPAL (MADHYA PRADESH)

2.    THE ENGINEER IN CHIEF, PUBLIC WORKS
      D E P A R T M E N T , BRIDGE CONSTRUCTION,
      GOVERNEMENT OF M.P. BHOPAL (MADHYA
      PRADESH)

3.    THE EXECUTIVE ENGINEER, PUBLIC WORKS
      D E P A R T M E N T , BRIDGE CONSTRUCTION
      DIVISION OLD PALASIYA INDORE (MADHYA
      PRADESH)

                                                         .....RESPONDENTS
(BY SHRI PIYUSH JAIN - GOVERNMENT ADVOCATE)

      This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Malimath, Chief Justice passed the following:
                                 ORDER

The office objection regarding territorial jurisdiction is overruled. 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





Date: 2024.02.20 14:55:58 +05'30'