Sukhdeo Dharpure vs The State Of Madhya Pradesh
2024 Latest Caselaw 15560 MP

Madhya Pradesh High Court

Sukhdeo Dharpure vs The State Of Madhya Pradesh on 24 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 24 th OF MAY, 2024
                                           WRIT APPEAL No. 1995 of 2023

                          BETWEEN:-
                          SUKHDEO DHARPURE S/O LATE SHRI RADHELAL
                          DHARPURE, AGED ABOUT 67 YEARS, OCCUPATION:
                          RETIRED NAIB TEHSILDAR R/O PURANA GURAIYA
                          NAKA, GURAIYA ROAD, DISTRICT CHHINDWARA
                          (MADHYA PRADESH)

                                                                            .....APPELLANT
                          (BY SHRI JAIDEEP SIRPURKAR - ADVOCATE)

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

                          2.    THE    PRINCIPAL REVENUE COMMISSIONER
                                DISTRICT BHOPAL (MADHYA PRADESH)

                          3.    COMMISSIONER OF PENSION DIRECTORATE OF
                                TREASURY AND ACCOUNTS 26 KISAN BHAWAN
                                MANDIR BOARD PARISAR BHOPAL (MADHYA
                                PRADESH)

                          4.    THE   COMMISSIONER LAND RECORDS AND
                                SETTLEMENT    OFFICER DISTRICT GWALIOR
                                (MADHYA PRADESH)

                          5.    THE    COLLECTOR LAND    RECORDS AND
                                SETTLEMENT     OFFICER DISTRICT SATNA
                                (MADHYA PRADESH)

                                                                          .....RESPONDENTS
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/27/2024
1:03:35 PM
                                                         2
                          (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                                 This appeal coming on for admission 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
                          MSP