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Prem Narayan Acharya vs The State Of M.P.
2024 Latest Caselaw 15347 MP

Citation : 2024 Latest Caselaw 15347 MP
Judgement Date : 22 May, 2024

Madhya Pradesh High Court

Prem Narayan Acharya vs The State Of M.P. on 22 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 22 nd OF MAY, 2024
                                          WRIT PETITION No. 14120 of 2024

                          BETWEEN:-
                          PREM NARAYAN ACHARYA S/O SHRI MUSHI LAL
                          ACHARYA, AGED ABOUT 73 YEARS, OCCUPATION:
                          RETIRED FORESTER R/O SHANICHARA BAZAR
                          VILLAGE SHOBHAPUR TEHSIL SOHAGPUR DISTRICT
                          NARMADAPURAM (MADHYA PRADESH)

                                                                               .....PETITIONER
                          (BY SHRI AMIT KUMAR CHATURVEDI - ADVOCATE)

                          AND
                          1.    THE STATE OF M.P. THROUGH ITS PRINCIPAL
                                SECRETARY   DEPARTMENT    OF   FINANCE
                                VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    THE PRINCIPAL SECRETARY DEPARTMENT OF
                                FOREST VALLABH BHAWAN, BHOPAL (MADHYA
                                PRADESH)

                          3.    THE    CHIEF CONSERVATOR       OF FOREST
                                N A R M A D A P U R A M CIRCLE    DISTRICT
                                NARMADAPURAM (MADHYA PRADESH)

                          4.    THE DIVISIONAL FOREST OFFICER TERRITORIAL
                                FOR EST DIVISION NARMADAPURAM DISTRICT
                                (MADHYA PRADESH)

                          5.    THE    DISTRICT    PENSION   OFFICER
                                NARM ADAPURAM DISTRICT NARMADAPURAM
                                (MADHYA PRADESH)

                                                                             .....RESPONDENTS
                          (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)
Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 5/30/2024
6:55:14 PM
                                                               2
                                 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 & 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.

However, it is noticed that there are various defaults as pointed out by the Registry including non-payment of deficit court fees. In the larger interest of justice, the defaults except court fee are overruled.

The petitioner to submit the deficit Court fees, as demanded by the Registry. Only after the deficit court fees has been paid, the certified copy be issued and the order will be uploaded and not until then.

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









 
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