Atmaram vs The State Of Madhya Pradesh
2024 Latest Caselaw 14657 MP

Madhya Pradesh High Court

Atmaram 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. 12893 of 2024

                          BETWEEN:-
                          ATMARAM S/O SHRI CHIHURILAL, AGED ABOUT 68
                          YEARS, OCCUPATION: PENSIONER R/O H 7B, SHANKAR
                          GARDEN, NEW ASHOKA GARDEN BHOPAL (MADHYA
                          PRADESH)

                                                                                .....PETITIONER
                          (BY SHRI NEERAJ JAIN - ADVOCATE )

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

                          2.    THE DIRECTOR GENERAL OF POLICE, THE STATE
                                OF MADHYA PRADESH, POLICE HEADQUARTER
                                JAHANGIRABAD, BHOPAL (MADHYA PRADESH)

                          3.    THE   ASSISTANT   INSPECTOR GENERAL OF
                                POLICE. (PERSONNEL), STATE OF MADHYA
                                PRADESH,       POLICE      HEADQUARTER
                                JAHANGIRABAD, BHOPAL (MADHYA PRADESH)

                          4.    THE    INSPECTOR    GENERAL     OF  POLICE,
                                PER S ON N EL/S ECUR I TY SPECIAL  BRANCH
                                BHOPAL (MADHYA PRADESH), BHOPAL (M.P.)

                          5.    COM M AN D AN T, 7TH BATTALION SPECIAL
                                ARMED FORCE DISTRICT BHOPAL (MADHYA
                                PRADESH)

                                                                              .....RESPONDENTS
Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/21/2024
1:07:53 PM
                                                        2
                          (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 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