Daulat Singh Uikey vs The State Of Madhya Pradesh
2024 Latest Caselaw 15006 MP

Madhya Pradesh High Court

Daulat Singh Uikey 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. 13468 of 2024

                          BETWEEN:-
                          DAULAT SINGH UIKEY S/O LATE SHRI KISHORI LAL
                          UIKEY, AGED ABOUT 64 YEARS, OCCUPATION:
                          RETIRED    EMPLOYEE      WATER     RESORUCE
                          DEPARTMENT SAGAR R/O H. NO. 2 SICHAI COLONY
                          GOPALGANJ WARD, DISTRICT SAGAR (MADHYA
                          PRADESH)

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

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                THE PRINCIPAL SECRETARY WATER RESOURCES
                                DEPARTMENT VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH) 462004

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

                          3.    THE SUPERINTENDENT ENGINEER, WATER
                                RESOURCES, SAGAR, DISTRICT SAGAR (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