Suresh Kumar Ravi vs The State Of Madhya Pradesh
2024 Latest Caselaw 15201 MP

Madhya Pradesh High Court

Suresh Kumar Ravi vs The State Of Madhya Pradesh on 21 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 21 st OF MAY, 2024
                  WRIT PETITION No. 12271 of 2024

BETWEEN:-
SURESH KUMAR RAVI S/O SHRI B.R GOUTAM, AGED
ABOUT 69 YEARS, OCCUPATION: PENSIONER (RETIRED
COMMERCIAL TAX OFFICER) R/O D 5 RAJUL PARADISE
TILHARI BILAHARI JABALPUR (MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI SACHIN PANDEY - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      PRINCIPAL SECRETARY PRINCIPAL SECRETARY
      COMMERCIAL TAXES DEPARTMENT MINISTRY
      VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

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

3.    DISTRICT     PENSION    OFFICER JABALPUR
      DISTRICT JABALPUR (MADHYA PRADESH)

4.    THE COMMERCIAL TAXES COMMERCIAL TAXES
      DEPARTM ENT SENDHWA DISTRICT BARWANI
      (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:
                                                                        2
                                                                        ORDER

Office objections are overruled.

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
                                    MSP




Date: 2024.05.22 10:17:27 +05'30'