Ramsakha Dubey vs The State Of Madhya Pradesh
2024 Latest Caselaw 16257 MP

Madhya Pradesh High Court

Ramsakha Dubey vs The State Of Madhya Pradesh on 30 May, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                          1
                           IN     THE     HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                ON THE 30 th OF MAY, 2024
                                            WRIT PETITION No. 14491 of 2024

                          BETWEEN:-
                          RAMSAKHA DUBEY S/O LATE SHRI KAMLA RAM
                          DUBEY, AGED ABOUT 70 YEARS, OCCUPATION:
                          RETIRED R/O INFRONT OF RAM MANDIR BEHIND
                          HONBLE CHIEF JUSTICES BUNGALOW CIVIL LINES
                          JABALPUR (MADHYA PRADESH)

                                                                                     .....PETITIONER
                          (BY SHRI ABHISHEK SINGH - ADVOCATE )

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                SECRETARY LAW AND LEGISLATIVE AFFAIRS
                                DEPARTMENT FIRST FLOOR VINDHYACHAL
                                BHAVAN BHOPAL (MADHYA PRADESH)

                          2.    HIGH COURT OF MADHYA PRADESH PRINCIPAL
                                B E N C H THROUGH ITS REGISTRAR GENERAL
                                JABALPUR (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI PRADEEP GUPTA - GOVT. ADVOCATE)

                                T h is petition coming on for orders this day, t h e cou rt 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.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra