Tulsiram Soni vs The State Of Madhya Pradesh
2024 Latest Caselaw 15003 MP

Madhya Pradesh High Court

Tulsiram Soni vs The State Of Madhya Pradesh on 20 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 20 th OF MAY, 2024
                                            WRIT PETITION No. 13564 of 2024

                          BETWEEN:-
                          TULSIRAM SONI S/O SHRI KANCHHEDILAL SONI, AGED
                          ABOUT 65 YEARS, OCCUPATION: RETIRED FOREST
                          GUARD, SWAMI SALAIYA DEPOT HARRAI DISTRICT
                          CHHINDWARA MP R/O RANI DURGAWAI WARD NO 05
                          AMARWARA DISTRICT CHHINDWARA (MADHYA
                          PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI SHAKTI KUMAR SONI - ADVOCATE )

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

                          2.    THE UPPER CHIEF CONSERVATION OF FOREST,
                                B H O PA L ADMN. PART II, NAYA BHAWAN,
                                TILSINAGAR 1250, BHOPAL (MADHYA PRADESH)

                          3.    THE   FOREST      RANGE    OFFICER, WEST
                                PRODUCTION DIVISION CHHINDWARA DISTRICT
                                CHHINDWARA (MADHYA PRADESH)

                          4.    DISTRICT PENSION   OFFICER, CHHINDWARA
                                DISTRICT CHHINDWARA (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:
Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/21/2024
1:07:53 PM
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                                                             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
                          nks