Madhya Pradesh High Court

Iftekar Kureshi vs The State Of Madhya Pradesh on 3 May, 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 3 rd OF MAY, 2024
                                           WRIT PETITION No. 11641 of 2024

                         BETWEEN:-
                         IFTEKAR KURESHI S/O SHRI MUMTAZ KURESHI, AGED
                         ABOUT 63 YEARS, OCCUPATION: RETIRED AS GRADE-I,
                         DIRECTORATE OF URBAN DEVELOPMENT AND
                         HOUSING DEPARTMENT, R/O D-102, MAYUR VIHAR
                         COLONY, ASHOKA GARDEN, HUZUR, DISTRICT
                         BHOPAL (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI A. K. SINGH - ADVOCATE )

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               THE    PRINCIPAL   SECRETARY,   URBAN
                               DEVELOPMENT AND HOUSING DEPARTMENT,
                               2ND FLOOR, NEW BUILDING MANTRALAYA,
                               VALLABH    BHAWAN,   BHOPAL   (MADHYA
                               PRADESH)

                         2.    THE    COMMISSIONER   CUM    DIRECTOR,
                               DIRECTORATE OF URBAN AND VILLAGE
                               INVESTMENTS       DEPARTMENT, PARYAVAS
                               PARISAR, E-5, ARERA COLONY, BHOPAL
                               (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                         (BY SHRI S. S. CHOUHAN - GOVERNMENT ADVOCATE )

                               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.

However, it is noticed that there are various defaults as pointed out by the Registry including non-payment of deficit court fees. In the larger interest of justice, the defaults except court fee are overruled.

The petitioner to submit the deficit Court fees, as demanded by the Registry. Only after the deficit court fees has been paid, the certified copy be issued and the order will be uploaded and not until then.

                              (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                CHIEF JUSTICE                                             JUDGE
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