Lata Thakre vs The State Of Madhya Pradesh
2024 Latest Caselaw 14866 MP

Madhya Pradesh High Court

Lata Thakre 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. 13361 of 2024

                          BETWEEN:-
                          LATA THAKRE W/O SHRI ANIL THAKRE, AGED ABOUT
                          69  YEARS, OCCUPATION: RETIRED GOVERNMENT
                          EMPLOYEE R/O 36 RACHNA NAGAR GOVINDPURA
                          BHOPAL (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI KUNAL THAKRE - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY WATER RESOURCES
                                DEPARTMENT MANTRALAYA VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          2.    ENGINEER IN CHIEF, WATER RESOURCE
                                DEPARTMENT JAL SANSADHAN BHAWAN TULSI
                                NAGAR BHOPAL (MADHYA PRADESH)

                          3.    SENIOR   TREASURY     OFFICER, DISTRICT
                                TREASIRY    OFFICE VINDHYACHAL BHAWAN
                                ARERA HILLS BHOPAL (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI S.S. CHAUHAN - 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.

                                (RAVI MALIMATH)                                     (VISHAL MISHRA)
                                  CHIEF JUSTICE                                          JUDGE
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