Sushri Sarita Shrivastava vs The State Of Madhya Pradesh
2024 Latest Caselaw 12514 MP

Madhya Pradesh High Court

Sushri Sarita Shrivastava 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. 11424 of 2024

BETWEEN:-
SUSHRI SARITA SHRIVASTAVA D/O LATE SHRI K.S.
VERMA OCCUPATION: RETIRED /O H. NO. E-4/102,
ARERA COLONY, BHOPAL (MADHYA PRADESH)

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

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      PRAMUKH SACHIV AVAM ANYA URJA VIBHAG
      MANTRALAYA, VALLABH BHAWAN, ARERA
      HILLS, BHOPAL (MADHYA PRADESH)

2.    MUKHYA ABHIYANTA (VI. SU.) AVAM MUKHYA
      VIDHYUT NIRIKSHAK, MADHYA PRADESH
      SHASAN K KHAND TRITIYA MANJIL SATPURA
      BHAWAN 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 and 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.

T he 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
                               MSP





Date: 2024.05.09 15:13:34 +05'30'