Mahendra Pratap Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 14855 MP

Madhya Pradesh High Court

Mahendra Pratap Singh vs The State Of Madhya Pradesh on 17 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 17 th OF MAY, 2024
                                          WRIT PETITION No. 13585 of 2024

                          BETWEEN:-
                          MAHENDRA PRATAP SINGH S/O SHRI RAJ KUMAR
                          SINGH, AGED ABOUT 68 YEARS, OCCUPATION:
                          RETIRED NAYAB TEHSILDAR R/O H NO 26 / 1158 RAM
                          NIRANJAN NAGAR SAMAN DISTRICT REWA (MADHYA
                          PRADESH)

                                                                              .....PETITIONER
                          (BY SHRI O.P. DWIVEDI - ADVOCATE)

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

                          2.    THE COMMISSIONER, DIVISION REWA, DISRICT
                                REWA (MADHYA PRADESH)

                          3.    THE   COLLECTOR, R E W A DISTRICT   REWA
                                (MADHYA PRADESH)

                          4.    JOINT DIRECTOR TREASURY AND ACCOUNT
                                REWA     REWA DISTRICT REWA (MADHYA
                                PRADESH)

                          5.    DISTRICT TREASURY OFFICER, REWA DISTRICT
                                REWA (MADHYA PRADESH)

                          6.    DIVISIONAL PENSION OFFICER, REWA DISTRICT
                                REWA (MADHYA PRADESH)

                                                                            .....RESPONDENTS
Signature Not Verified
                          (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)
Signed by: SHALINI
LANDGE
Signing time: 5/21/2024
12:41:09 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
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