Smt. Sadhna Verma(Dead) Through Legal ... vs The State Of Madhya Pradesh
2024 Latest Caselaw 15004 MP

Madhya Pradesh High Court

Smt. Sadhna Verma(Dead) Through Legal ... 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. 11427 of 2024

                          BETWEEN:-
                          SMT. SADHNA VERMA(DEAD) THROUGH LEGAL
                          REPRESENTATIVE SHRI PRAVEEN KUMAR VERMA S/O
                          LATE SHRI AMBIKA PRASAD VERMA, AGED ABOUT 64
                          YEARS, OCCUPATION: RETIRED R/O S.H. 42, BLOCK NO.
                          9,  SAHAYADRI PARISAR,     BHADBHADA ROAD,
                          JAWAHAR CHOWK BHOPAL (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI SWAPNIL KHARE - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRAMUKH SACHIV AVAM ANYA LOK NIRMAN
                                VIBHAG MANTRALAY VALLABH BHAWAN,
                                ARERA HILLS, BHOPAL (MADHYA PRADESH)

                          2.    KARYAPALAN YANTRI, LOK NIRMAN VIBHAG,
                                NAYA BHOPAL SAMBHAG SHED KRA. 12 DAFJAR
                                JAWAHAR CHOWK BHOPAL (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.

                                (RAVI MALIMATH)                                     (VISHAL MISHRA)
                                  CHIEF JUSTICE                                          JUDGE
                          nks