Mahendra vs Smt. Narmada Thakur
2024 Latest Caselaw 27735 MP

Madhya Pradesh High Court

Mahendra vs Smt. Narmada Thakur on 3 October, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2024:MPHC-IND:28886




                                                                   1                                 MP-5398-2024
                                   IN    THE      HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                            BEFORE
                                           HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                      ON THE 3 rd OF OCTOBER, 2024
                                                     MISC. PETITION No. 5398 of 2024
                                                               MAHENDRA
                                                                 Versus
                                                         SMT. NARMADA THAKUR
                           Appearance:
                                 Shri Surendra Kumar Gupta - advocate for the petitioner.

                                                                    ORDER

On being confronted with regard to maintainability of petition under Article 227 of the Constitution of India challenging the order passed by revenue authority in view of the judgment passed by co-ordinate bench in the case of Heeralal MP 3857/2022 which has been referred by another co-ordinate bench to the larger bench in WP No.4838/2024, counsel for petitioner prays for withdrawal of the petition with liberty to file a petition under Article 226 of the Constitution of India.

The petition is dismissed as withdrawn with liberty to file a petition under Article 226 of the Constitution of India.

The registry is directed to return the original of certified copy of the impugned order and vakalatnama by retaining photocopy of the same.

(VIJAY KUMAR SHUKLA) JUDGE

VM