Nand Ram Raghuwanshi vs The State Of Madhya Pradesh
2024 Latest Caselaw 15203 MP

Madhya Pradesh High Court

Nand Ram Raghuwanshi 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. 12351 of 2024

BETWEEN:-
NAND RAM RAGHUWANSHI S/O LATE SHRI BAIJNATH
RAGHUWANSHI, AGED ABOUT 67 YEARS, OCCUPATION:
RET. ASSISTANT DIRECTOR OFFICE SHIYUKAT
SANCHALAK KRISHI UJJAIN DISTRICT UJJAIN C/P 136
NAGDA DISTRICT UJJAIN (MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI SACHINDRA RAGHUWANSHI - ADVOCATE)

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

2.    THE DIRECTOR   OF           AGRICULTURE UJJAIN
      JUNCTION  DISTRICT           UJJAIN   (MADHYA
      PRADESH)

3.    THE DISTRICT TREASURY OFFICER UJJAIN
      DISTRICT UJJAIN (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

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