Madhya Pradesh High Court

Rajaram Soni 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. 12315 of 2024

                          BETWEEN:-
                          RAJARAM SONI S/O CHANDAN LAL SONI, AGED ABOUT
                          63 YEARS, OCCUPATION: RETIRED EMPLOYEE R/O
                          KOSHALPURI   COLONY    TIKAMGARH      (MADHYA
                          PRADESH)

                                                                                .....PETITIONER
                          (BY SHRI SUMIT KANOJIYA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY DEPARTMENT URBAN
                                ADMINISTRATIVE     AND     DEVELOPMENT
                                VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    DIRECTOR URBAN ADMINISTRATION AND
                                DEVELOPMENT       DIRECTORATE VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          3.    THE    COLLECTOR T I K A M G A R H DISTRICT
                                TIKAMGARH (MADHYA PRADESH)

                          4.    JOINT DIRECTOR URBAN ADMINISTRATION AND
                                DEVELOPMENT       SAGAR DIVISION  SAGAR
                                (MADHYA PRADESH)

                          5.    NAGAR PALIKA PARISHAD THROUGH ITS CHIEF
                                MUNICIPAL OFFICER TEHSIL AND DISTRICT
                                TIKAMGARH (MADHYA PRADESH)

                                                                              .....RESPONDENTS
                          (SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NOS. 1 TO 4)
Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
7:05:03 PM
                                                            2
                                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.

                               (RAVI MALIMATH)                                     (VISHAL MISHRA)
                                 CHIEF JUSTICE                                          JUDGE
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