Ashok Patel vs The State Of Madhya Pradesh
2024 Latest Caselaw 15713 MP

Madhya Pradesh High Court

Ashok Patel vs The State Of Madhya Pradesh on 27 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                            1
                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                       &
                                    HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
                                                   ON THE 27 th OF MAY, 2024
                                             WRIT PETITION No. 13927 of 2024

                           BETWEEN:-
                           ASHOK PATEL S/O RAMSHRAY PATEL, AGED ABOUT 40
                           YE A R S , OCCUPATION: FARMER GRAM KALVARI
                           TEHSIL TYONTHAR REWA (MADHYA PRADESH)

                                                                                        .....PETITIONER
                           (BY SHRI N.N. MISHRA - ADVOCATE FOR PETITIONER)

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

                           THE COMPETENT AUTHORITY LAND ACQUISITION
                           (CALA)/SUB  DIVISIONAL  OFFICER, TYONTHAR,
                           DISTRICT REWA, MADHYA PRADESH

                                                                                      .....RESPONDENTS
                           (BY SHRI A.D. BAJPAI - GOVERNMENT ADVOCATE FOR STATE)

                                 This petition coming on for admission this day, Justice Vivek Agarwal
                           passed the following:
                                                             ORDER

Petitioner's prayer is that he has made a representation Annexure P-3 to the CALA, MPRDCL. He prays that said representation be directed to be decided taking into consideration judgment of Hon'ble Supreme Court in Union of India and another vs. Tarsem Singh and others, (2019) 9 SCC 304 and in case of Sunita Mehra and another vs. Union of India and others, 2019 (17) SCC

His prayer is not opposed by Shri A.D. Bajpai, Government Advocate. In view of above, this writ petition can be disposed of with a direction to the respondent No.2- The Competent Authority Land Acquisition (CALA)/Sub Divisional Officer Tyonthar, District Rewa, MP that in case petitioner files a fresh representation along with certified copy of this order within 15 days from today then, the respondent No.4 shall consider and decide the said representation within a further period of 60 days, in accordance with law through a speaking order under communication to the petitioner.

In above terms, this writ petition is disposed of.

It is made clear that this Court has not expressed any opinion on the merits of the case.

                             (VIVEK AGARWAL)                                     (DEVNARAYAN MISHRA)
                                  JUDGE                                                 JUDGE
                           DPS