Madhya Pradesh High Court
Amar Singh Solanki vs The State Of Madhya Pradesh on 9 May, 2024
Author: Chief Justice
Bench: Ravi Malimath, Vishal Mishra
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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 9 th OF MAY, 2024
WRIT PETITION No. 10951 of 2024
BETWEEN:-
1. AMAR SINGH SOLANKI S/O SHRI RAMPRASAD
SOLANKI, AGED ABOUT 72 YEARS, OCCUPATION:
POST AMEEN EXECUTIVE ENGINEER W.R.D.
DIVISION TIMARNI DISTRICT HARDA R/O WARD
NO 6 HANUMAN PURA, AMRITGANGA COLONY,
IMTARNI, DISTRICT HARDA (MADHYA PRADESH)
2. DEVENDRA SINGH RAJPUT S/O DILIP SINGH
RAJPUT, AGED ABOUT 65 YEARS, OCCUPATION:
AMEEN EXECUTIVE ENGINEER W.R.D. DIVISION
TIMARNI, DISTRICT HARDA R/O WARD NO. 13,
SHILTA MATA TIMARNI, DISTRICT HARDA
(MADHYA PRADESH)
3. HARERAM KUSHWAHA S/O TIKARAM
KUSHWAHA, AGED ABOUT 66 YEARS,
OCCUPATION: AMEEN, EXECUTIVE ENGINEER,
W.R.D. DIVISION TIMARNI DISTRICT HARDA, R/O
TAWA COLONY, TIMARNI NEAR HIGHER
SECONDARY SCHOOL TIMARNI DISTRICT
HARDA (MADHYA PRADESH)
4. JAGDISH PRASAD MALVIYA S/O BALARAM
MALVIYA, AGED ABOUT 67 YEARS, OCCUPATION:
AMEEN EXECUTIVE ENGINEER W.R.D. DIVISION
TIMARNI DISTRICT HARDA R/O WARD NO. 17,
PUBLIC SCHOOL KE SAMNE HARDA DISTRICT
HARDA (MADHYA PRADESH)
5. MADHAV S/O MOHAN, AGED ABOUT 63 YEARS,
OCCUPATION: DRIVER, EXECUTIVE ENGINEER
W.R.D. DIVISION HARDA R/O WARD 17, TAWA
COLONY HARDA, DISTRICT HARDA (MADHYA
PRADESH)
Signature Not Verified
Signed by: MANJU
Signing time:
5/22/2024 11:23:06 AM
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6. SATYA NARYAN ANJANE S/O GANGABISAN
ANJANE, AGED ABOUT 65 YEARS, OCCUPATION:
ASSISTANT GRADE 2, EXECUTIVE ENGINEER
W.R.D. DIVISION HARDA R/O SUBHASH WARD 24,
NEAR BUS STAND, INDRALOK COLONY, HARDA
(MADHYA PRADESH)
7. MADHUSUDAN PANDEY S/O RAVISHANAKAR
PANDEY, AGED ABOUT 69 YEARS, OCCUPATION:
POST ASSISTANT ENGINEER, CHIEF ENGINEER
W.R.D. HOSHANGABAD R/O H. NO. 50, INDUS
EMPIRE TRILANGA, NEAR SHAPURA THANA,
HUZUR TRILANGA, BHOPAL (MADHYA PRADESH)
8. SUDAMA PRASAD RAWAT S/O KANHAIYA LAL
RAWAT, AGED ABOUT 70 YEARS, OCCUPATION:
FIELD ASSISTANT, EXECUTIVE ENGINEER,
P.H.E.D. HARDA, R/O H. NO. 132, POST PANDIA
KASERA MOHALLA, HANDIA DISTRICT HARDA
(MADHYA PRADESH)
9. NARMADA PRASAD KAUSHAL S/O GENDALAL
KAUSHAL, AGED ABOUT 69 YEARS, OCCUPATION:
ASSISTANT DIRECTOR, DEPUTY DIRECTOR OF
AGRICULTURE KHANDWA R/O WARD NO. 14,
TIMARNI DISTRICT HARDA (MADHYA PRADESH)
10. SMT. SHIV KUMARI SHARMA W/O BALMUKUND
SHARMA, AGED ABOUT 64 YEARS, OCCUPATION:
FEMALE HEALTH SUPERVISOR C.M.H.O. HARDA
R/O 155, SASHKIY CEMPAS, HOSPITAL TIMARNI
DISTRICT HARDA (MADHYA PRADESH)
.....PETITIONERS
(BY SHRI BHUPENDRA SHUKLA - ADVOCATE )
AND
1. T H E STATE OF MADHYA PRADESH THROUGH
PRINCIPAL SECRETARY, FINANCE DEPARTMENT,
VALLABH BHAWAN, BHOPAL (MADHYA
PRADESH)
2. THE STATE OF M.P. SECRETARTY FARMER
WELFARE AND AGRICULTURE DEVELOPMENT
D EPARTM EN T, DISTRICT BHOPAL (MADHYA
PRADESH)
3. DISTRICT TREASURY OFFICER, HARDA DISTRICT
HARDA (MADHYA PRADESH)
Signature Not Verified
Signed by: MANJU
Signing time:
5/22/2024 11:23:06 AM
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4. DISTRICT TREASURY OFFICER, KHANDWA
DISTRICT KHANDWA (MADHYA PRADESH)
5. DISTRICT TREASURY OFFICER, HOSHANGABAD,
DISTRICT HOSHANGABAD (MADHYA PRADESH)
6. EXECUTIVE ENGINEER, W . R . D . DIVISION
TIMARNI, DISTRICT HARDA (MADHYA PRADESH)
7. EXECUTIVE ENGINEER, WATER RESOURCE
D EPARTM EN T DIVISION HARDA, DISTRICT
HARDA (MADHYA PRADESH)
8. CHIEF ENGINEER, WATER RESOURCE
D E PA R T M E N T, DISTRICT HOSHANGABAD
(MADHYA PRADESH)
9. EXECUTIVE ENGINEER, P. H . E . D . DISTRICT
HARDA (MADHYA PRADESH)
10. C.M .H.O. HAR D A, D ISTR ICT HARDA (MADHYA
PRADESH)
11. DEPUTY DIRECTOR OF AGRICULTURE
K H A N D WA , DISTRICT KHANDWA (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.
The petitioners 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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