Shabbir Hussain Bohra vs The State Of Madhya Pradesh Through ...
2024 Latest Caselaw 16237 MP

Madhya Pradesh High Court

Shabbir Hussain Bohra vs The State Of Madhya Pradesh Through ... on 30 May, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                              1
                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                    BEFORE
                                    HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                   ON THE 30 th OF MAY, 2024
                                              WRIT PETITION No. 14998 of 2024

                           BETWEEN:-
                           SHABBIR HUSSAIN BOHRA S/O SHRI ALI HUSSAIN
                           BOHRA, AGED ABOUT 42 YEARS, OCCUPATION:
                           BUSINESS R/O PUL BAZAR, GUNNA CHOWK, JAORA
                           DISTRICT RATLAM (MADHYA PRADESH)

                                                                                            .....PETITIONER
                           (BY SHRI MAKBOOL AHMAD MANSOORI - ADVOCATE)

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

                           2.    THE DISTRICT TREASURY OFFICER DISTRICT
                                 TREASURY RATLAM, VIP RD, DRP LINE,
                                 DISTRICT RATLAM (MADHYA PRADESH)

                           3.    THE SUB TREASURY OFFICER TREASURY OFFICE
                                 JAORA, DISTRICT RATLAM (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (BY SHRI MUKESH PARWAL - G.A)

                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                               ORDER

The grievance of the petitioner is that despite eviction decree in his favour and despite depositing of rent by the judgment debtor and despite issuance of vouchers, the respondent Nos.2&3 are not releasing the payment.

Considering the grievance of the petitioner, the respondent Nos.2&3 are

directed to release the payment of the petitioner in pursuant to the vouchers within a period of 15 days from the date of receipt of order passed today, if there is no legal impediment.

With the aforesaid, present petition stands disposed off.

(VIJAY KUMAR SHUKLA) JUDGE PK