Rakesh Kumar Shrivastava vs The State Of Madhya Pradesh
2024 Latest Caselaw 13410 MP

Madhya Pradesh High Court

Rakesh Kumar Shrivastava vs The State Of Madhya Pradesh on 9 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 9 th OF MAY, 2024
                                            WRIT PETITION No. 12172 of 2024

                          BETWEEN:-
                          RAKESH KUMAR SHRIVASTAVA S/O LATE SHRI
                          SHALIGRAM SHRIVASTAVA, AGED ABOUT 63 YEARS,
                          OCCUPATION: RET. R.A.E.O. OFFICE VARISHTA KRISHI
                          VISTAR ADHIKARI VIKAS KHAND PIPARIYA R/O
                          ASHOK WARD KIRAN KOCHAR CLINIC PIPARIYA
                          DISTRICT NARMADAPURAM (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI SACHINDRA RAGHUVANSHI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY DEPARTMENT OF
                                AGRICULTURE VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH)

                          2.    THE DIRECTOR KRISHI VINDHANCHAL BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          3.    THE UPSANCHALAK KRISHI NARMADAPURAM
                                DISTRICT   NARMADAPURAM     (MADHYA
                                PRADESH)

                          4.    THE    DISTRICT   TREASURY   OFFICER
                                NARM ADAPURAM DISTRICT NARMADAPURAM
                                (MADHYA PRADESH)

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

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 6/1/2024
5:17:53 PM
                                                               2
                          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 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
                          nks