Nanhe Bhai Sahu vs The State Of Madhya Pradesh
2024 Latest Caselaw 14857 MP

Madhya Pradesh High Court

Nanhe Bhai Sahu 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. 13474 of 2024

                          BETWEEN:-
                          NANHE BHAI SAHU S/O LATE SHRI HARIRAM SAHU,
                          AGED ABOUT 67 YEARS, OCCUPATION: RETIRED
                          EMPLOYEE DEVELOPMENT EXTENSION OFFICER
                          JANPAD PANCHAYAT TENDUKHEDA DISTRICT DAMOH
                          R/O PODDAR COLONY PARMANAND COLONY SHIVAJI
                          NAGAR WARD SAGAR CITY DISTRICT SAGAR
                          (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI VISHAL PATERIYA - ADVOCATE)

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

                          2.    STATE OF MP, THROUGH THE PRINCIPAL
                                SECRETARY, FINANCE DEPARTMENT VALLABH
                                BHAWAN, BHOPAL (MADHYA PRADESH)

                          3.    THE CHIEF EXECUTIVE OFFICER, JANPAD
                                PANCHAYAT TENDUKHEDA, DISTRICT DAMOH
                                (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
                          MSP