Umesh Kant Gontiya vs The State Of Madhya Pradesh
2024 Latest Caselaw 5682 MP

Madhya Pradesh High Court

Umesh Kant Gontiya vs The State Of Madhya Pradesh on 23 February, 2024

Author: Chief Justice

Bench: Ravi Malimath

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                     BEFORE
                                      HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                 CHIEF JUSTICE
                                                        &
                                      HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                            ON THE 23 rd OF FEBRUARY, 2024
                                            WRIT PETITION No. 1874 of 2024

                          BETWEEN:-
                          UMESH KANT GONTIYA S/O LATE HANUMAN PRASAD
                          GONTIYA, AGED ABOUT 62 YEARS, OCCUPATION:
                          RETIRED EMPLOYEE R/O 977/1, GOPIJI NEAR RAM
                          MANDIR, YADAV COLONY, JABGALPUR (MADHYA
                          PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI ANKUR SHRIVASTAVA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                THE SECRETARY PANCHAYAT AND RURAL
                                DEVELOPMENT DEPARTMENT MANTRALAYA,
                                VALLABH BHAVAN, BHOPAL (MADHYA PRADESH)

                          2.    THE ENGINEER IN CHIEF RURAL ENGINEERING
                                SERVICES   OFFICE     OF   DEVELOPMENT
                                COMMISSIONER SECOND FLOOR VINDHYACHAL
                                BHAWAN BHOPAL (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                                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)                                   (GAJENDRA SINGH)
                                 CHIEF JUSTICE                                         JUDGE
                          DS