Kanchedi Lal Raikwar And Others vs The State Of Madhya Pradesh
2024 Latest Caselaw 4793 MP

Madhya Pradesh High Court

Kanchedi Lal Raikwar And Others vs The State Of Madhya Pradesh on 19 February, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                     1
                          IN    THE     HIGH COURT OF MADHYA PRADESH
                                             AT JABALPUR
                                                  BEFORE
                                    HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                         ON THE 19 th OF FEBRUARY, 2024
                                         WRIT PETITION No. 2706 of 2024

                         BETWEEN:-
                         1.    KANCHEDI LAL RAIKWAR AND OTHERS S/O SHRI
                               HOTORE LAL DHEEMAR, AGED ABOUT 65 YEARS,
                               OCCUPATION: REITIRED VHICLE DRIVER SHIV
                               NAGAR IN FRONT OF PURWAR SCHIIL KATNI
                               DISTT KATNI (M.P.) (MADHYA PRADESH)

                         2.    SHRI SURESH KUMAR PANDEY S/O LATE SHRI
                               KASHI PRASAD PANDEY, AGED ABOUT 63 YEARS,
                               OCCUPATION: SUPERVISOR NAGAR NIGAM
                               KATNI RESIDENSE OF NEXT OF CLP SCHOOL
                               RAMNIVAS SIGH WARD KATNI DISTRICT
                               (MADHYA PRADESH)

                         3.    PREMLAL SAHU S/O SHRI CHHAKAUDI LAL SAHU,
                               AGED ABOUT 64 YEARS, OCCUPATION: RETIRED
                               PUMP OPERATOR NAGAR PALICA NIGAM KATNI
                               RESIDENCE OF ACHARYA KRAPLANI WARD
                               SAHU MOHALLA BEHIND PWD COLONT KATNI
                               DISTRICT (MADHYA PRADESH)

                         4.    SHRI LALARAM YADAV S/O SHRI VISHWANATH
                               YADAV, AGED ABOUT 65 YEARS, OCCUPATION:
                               RETIRED DAROGA NAGAR NIGAM KATNI
                               (MADHYA PRADESH)

                         5.    MUNNA LAL DUBEY S/O LATE SHRI NATTHU LAL
                               OCCUPATION: SAFAI DAROGA NAGAR NIGAM
                               KATNI (MADHYA PRADESH)

                                                                           .....PETITIONERS
                         (BY SHRI S.K.SHARMA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPLESECRETARY      DEPARTMENT    OF
                               FINANCE DISTT. BHOPAL (MADHYA PRADESH)

Signature Not Verified
Signed by: AMIT JAIN
Signing time: 19-02-
2024 19:53:33
                                                       2
                         2.     PRINCIPAL SECRETARY NAGRIYA PRASHANSAN
                                AVAM AVAS VIBHAG MANTRALAYA BHOPAL
                                DISTRICT BHOPAL (MADHYA PRADESH)

                         3.     COMMISSIONER     DIRECTORATE     URBAN
                                ADMINISTRATION AND DEVELOPMENT PALIKA
                                BHAWAN NEAR 6 NUMBER BUS STOP SHIVAJI
                                NAGAR BHOPAL DISTRICT (MADHYA PRADESH)

                         4.     COMMISSIONER NAGAR PALIK NIGAM KATNI
                                DISTRICT KATNI (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                         (STATE BY SHRI VIVEK SHARMA - DEPUTY ADVOCATE GENERAL)

                                This petition coming on for admission this day, th e court passed the
                         following:
                                                             ORDER

Learned counsel for the petitioners submit that the question of law that arises for consideration in this writ petition is covered by the judgment of the Apex Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited & Another vs S.R. Ramchandran & Others) dated 11.07.2023 and prays that this writ petition be also disposed of in the same terms.

In view of the submission made by learned counsel for the petitioners, which is not opposed by the other side, the writ petition is disposed of in terms of the aforesaid judgment of the Apex Court.

(VIVEK AGARWAL) JUDGE amit