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Murli Manohar Pathak vs The State Of Madhya Pradesh
2024 Latest Caselaw 15450 MP

Citation : 2024 Latest Caselaw 15450 MP
Judgement Date : 22 May, 2024

Madhya Pradesh High Court

Murli Manohar Pathak vs The State Of Madhya Pradesh 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. 13594 of 2024

                          BETWEEN:-
                          MURLI MANOHAR PATHAK S/O LATE SHRI C.L.
                          PATHAK, AGED ABOUT 69 YEARS, OCCUPATION:
                          RETIRED GOVERNMENT EMPLOYEE, R/O SHRI RAM
                          WARD NEAR COURT, REHLI SAGAR DISTRICT SAGAR
                          (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI ADARSH PATEL - ADVOCATE)

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

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

                          3.    ENGINEER IN CHIEF WATER RESOURCE
                                D EPARTM EN T NARMADA BHAWAN BHOPAL
                                DISTRICT BHOPAL (MADHYA PRADESH)

                          4.    CHIEF ENGINEER DHASAN KEN BASIN WATER
                                RESOURCE    DEPARTMENT SAGAR DISTRICT
                                SAGAR (MADHYA PRADESH)

                          5.    EXECUTIVE ENGINEER WATER RESOURCE
                                D EPARTM EN T DIVISION NO.1 SUB DIVISION
                                SEORI SAGAR DISTRICT (MADHYA PRADESH)

Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 5/24/2024
1:01:38 PM
                                                       2
                          6.     DISTRICT PENSION OFFICER S AGAR 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
                          psm









 
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