Kuldeep Kumar Sharma vs The State Of Madhya Pradesh
2024 Latest Caselaw 14672 MP

Madhya Pradesh High Court

Kuldeep Kumar Sharma vs The State Of Madhya Pradesh on 16 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

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                           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. 13327 of 2024

                          BETWEEN:-
                          1.    KULDEEP KUMAR SHARMA S/O LOKNATH
                                SHARMA, AGED ABOUT 69 YEARS, OCCUPATION:
                                RETIRED EXECUTIVE ENGINEER R/O WARD NO.
                                05 KALLU CHAWK, TEHSIL SEONI MALWA,
                                NARMADAPURAM (MADHYA PRADESH)

                          2.    DEVI DAS SONI S/O BABU SONI, AGED ABOUT 75
                                YEARS, OCCUPATION: RETIRED SITE ASSISTANT
                                R/O WARD NO.11 SETH BADAMI LAL MARG,
                                TEHSIL     SEONI     MALWA,       DISTRICT
                                NARMADAPUAM (MADHYA PRADESH)

                                                                             .....PETITIONERS
                          (BY SHRI DEEPAK RAGHUVANSHI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY, WATER RESOURCE
                                DEPARTMENT   JAL SANSADHAN   BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          2.    THE    CHIEF    EXECUTIVE   OFFICER JAL
                                SANSADHAN    BHAWAN   BHOPAL (MADHYA
                                PRADESH)

                          3.    THE EXECUTIVE ENGINEER TAWA NEHAR (JAL
                                SANSADHAN) TEHSIL SEONI MALWA, DISTRICT
                                NARMADAPURAM (MADHYA PRADESH)

                          4.    DISTRICT         PENSION          OFFICER
                                HOSHAN GAB AD /N AR M AD APUR AM DISTRICT
                                NARMADAPURAM (MADHYA PRADESH)
Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/29/2024
3:36:53 PM
                                                         2
                          5.     DISTRICT        TREASURY         OFFICER
                                 HOSHAN GAB AD /N AR M AD APUR AM 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
                          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