Harishankar Since Dead Through Lrs ... vs Khilawan Singh
2024 Latest Caselaw 27740 MP

Madhya Pradesh High Court

Harishankar Since Dead Through Lrs ... vs Khilawan Singh on 3 October, 2024

Author: Gurpal Singh Ahluwalia

Bench: G. S. Ahluwalia

          NEUTRAL CITATION NO. 2024:MPHC-JBP:50548




                                                                1                               MP-5364-2024
                              IN        THE    HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          BEFORE
                                           HON'BLE SHRI JUSTICE G. S. AHLUWALIA
                                                  ON THE 3 rd OF OCTOBER, 2024
                                                  MISC. PETITION No. 5364 of 2024
                                   HARISHANKAR SINCE DEAD THROUGH LRS UMAKANT
                                              KUDERIYA AND OTHERS
                                                      Versus
                                           KHILAWAN SINGH AND OTHERS
                           Appearance:
                              Shri Anoop Kumar Saxena - Advocate for petitioners.

                                                                    ORDER

Office has raised an objection with regard to maintainability of this miscellaneous petition under Article 227 of Constitution of India.

2. Counsel for petitioners makes a verbal prayer that in view of the judgment passed by a Division Bench of this Court (Gwalior Bench), either he may be granted a day's time to move an application seeking conversion or his verbal prayer may be accepted.

3. Since, the conversion has been sought on the legal aspect,

therefore the verbal prayer is accepted.

4. Subject to payment of deficit court fees, office is directed to register this case as writ petition under Article 226 of Constitution of India.

5. It is submitted by counsel for petitioners that since there is an urgency, therefore he would pay the deficit court fees during the course of day.

6. Accordingly, office is directed to register this case as writ petition

NEUTRAL CITATION NO. 2024:MPHC-JBP:50548

2 MP-5364-2024 under Article 226 of Constitution of India during the course of the day only and list the writ petition on 04.10.2024 .

7. With aforesaid observation, the miscellaneous petition is disposed of.

(G. S. AHLUWALIA) JUDGE

VB*