Ramkishore Tamrakar vs The State Of Madhya Pradesh
2024 Latest Caselaw 14645 MP

Madhya Pradesh High Court

Ramkishore Tamrakar 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. 12463 of 2024

                         BETWEEN:-
                         1.    RAMKISHORE TAMRAKAR S/O SHRI NARAYADAS
                               TAMRAKAR,     AGED   ABOUT    64  YEARS,
                               OCCUPATION: RETIRED EXECUTIVE ENGINEER,
                               STATE OF M.P. AGRICULTURIST MARKETING,
                               BHOPAL, DISTRICT BHOPAL R/O FLAT NO. F-403
                               C.I. HOMES, RING ROAD NO. 2, NEAR MATA
                               MANDIR, SOUTH TT NAGAR, HUZUR BHOPAL,
                               DISTRICT BHOPAL (MADHYA PRADESH)

                         2.    D.P. GOYAL S/O SHRI D.L. GOYAL, AGED ABOUT 64
                               Y E A R S , OCCUPATION:               RETIRED
                               SUPERINTENDENT OF ENGINEER, STATE OF M.P.
                               AGRICULTURIST        MARKETING,       BHOPAL,
                               DISTRICT BHOPAL R/O NEAR QUASH HOSPITAL,
                               CHOONABHATT       KOLAR      ROAD,     BHOPAL
                               (MADHYA PRADESH)

                                                                                   .....PETITIONERS
                         (BY SHRI SUBODH TAMRKAR - ADVOCATE)

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

                         2.    C O L L E C T O R B H O P A L , DISTRICT   BHOPAL
                               (MADHYA PRADESH)

                         3.    THE DISTRICT TREASURE B HOPAL, DISTRICT
                               BHOPAL (MADHYA PRADESH)

                         4.    STATE OF M.P. THROUGH THE AGRICULTURIST
                               MARKETING BHOPAL, DISTRICT BHOPAL (M.P.)
Signature Not Verified
Signed by: MANJU
Signing time:
5/22/2024 6:39:29 PM
                                                      2
                               DEPARTMENT BOARD, 26 KISAN BHAWAN,
                               ARERA HILLS, JAIL ROAD, BHOPAL, DISTRICT
                               (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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