Sita Ram Kahar vs The State Of Madhya Pradesh
2024 Latest Caselaw 14620 MP

Madhya Pradesh High Court

Sita Ram Kahar vs The State Of Madhya Pradesh on 16 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 16 th OF MAY, 2024
                                          WRIT PETITION No. 12629 of 2024

                          BETWEEN:-
                          SITA RAM KAHAR, S/O SHRI BHAG CHANDKAHAR,
                          AGED ABOUT 65 YEARS, OCCUPATION: RETIRED PEON,
                          R/O WARD NO 18 NEAR CHOUDA BABA MANDIR
                          PATALESHWAR       CHHINDWARA         DISTRICT
                          CHHINDWARA (MADHYA PRADESH)

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

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY DEPARTMENT OF TOWN
                                AND COUNTRY PLANNING VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          2.    THE PRINCIPAL SECRETARY, DEPARTMENT OF
                                TRIBAL AFFAIRS VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH)

                          3.    THE    JOINT    DIRECTOR, TREASURY AND
                                ACCOUNTS     JABALPUR   DIVISION DISTRICT
                                JABALPUR (MADHYA PRADESH)

                          4.    THE   ASSISTANT  DIRECTOR, TOWN AND
                                COUNTRY PLANING CHHINDWARA DISTRICT
                                CHHINDWARA (MADHYA PRADESH)

                          5.    THE DISTRICT PENSION OFFICER, CHHINDWARA
                                DISTRICT CHHINDWARA (MADHYA PRADESH)

                                                                            .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 5/20/2024
5:20:07 PM
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                                 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
                          psm