The State Of Madhya Pradesh vs Gayadhar
2024 Latest Caselaw 5832 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Gayadhar on 26 February, 2024

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                            1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                             AT JABALPUR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                             ON THE 26 th OF FEBRUARY, 2024
                                              SECOND APPEAL No. 730 of 2017

                          BETWEEN:-
                          THE STATE OF MADHYA PRADESH THROUGH
                          ASSISTANT ENGINEER PUBLIC HEALTH ENGINEERING
                          SUB    DIVISION DINDORI THROUGH HARCHARAN
                          SINGH I/C ASSISTANT ENGINEER PHE DINDORI
                          DISTRICT DINDORI (MADHYA PRADESH)

                                                                                         .....APPELLANT
                          (BY SHRI DINESH PATEL -GOVERNMENT ADVOCATE)

                          AND
                          GAYADHAR S/O GOVIND BADAGAIYA R/O OLD
                          DINDORI MAIN TIRAHA WARD NO. 11 TAHSIL AND
                          DISTRICT DINDORI (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                          (BY SHRI ADITYA VYAS AND SHRI PARITOSH TRIVEDI -ADVOCATE)

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

Learned counsel for the appellant at the very outset wants to withdraw this second appeal in the light of order of this Court dated 30.11.2018 in which judgment of the Hon'ble Supreme Court in case of Municipal Corporation of Delhi Vs. Yashwant Singh Negi (2013) 2 SCR 550 was referred and liberty is sought to file appropriate proceedings before the competent authority in accordance with law.

Prayer is allowed.

Learned counsel for the appellant is permitted to withdraw this second

appeal with the aforesaid liberty.

Accordingly, this appeal is disposed of. Let a copy of this order be sent to the concerned court along with the record.

(AVANINDRA KUMAR SINGH) JUDGE tarun