Mrs. Nikita Shivhare vs The State Of Madhya Pradesh
2025 Latest Caselaw 4465 MP

Madhya Pradesh High Court

Mrs. Nikita Shivhare vs The State Of Madhya Pradesh on 17 February, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:7418




                                                               1                                  WP-5113-2025
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        BEFORE
                                         HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                               ON THE 17th OF FEBRUARY, 2025
                                                WRIT PETITION No. 5113 of 2025
                                               MRS. NIKITA SHIVHARE
                                                       Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                            Shri Ashish Rawat - Advocate for the petitioner.

                             Shri Ved Prakash Tiwari - Government Advocate for the respondents No.1 to 3-
                          State.

                            Shri Shankar Lal Gupta - Advocate for the respondent No.4.

                                                                   ORDER

This writ petition is filed by the petitioner challenging grant of temporary permit in favour of private respondent No.4 on the strength of the judgment of the Hon'ble Supreme Court in case of Heera Singh Nayak & another Vs. The State of Madhya Pradesh & others passed in Special Leave to Appeal (C) No(s).29023/2024 on 18.12.2024.

It is submitted that competent authority be directed to not to pass

orders contrary to the decision of the Hon'ble Supreme Court in case of Heera Singh Nayak (supra) as and when the period of current temporary permit comes to an end.

This innocuous prayer is not opposed by Shri Ved Prakash Tiwari, learned Government Advocate.

In view of above, this writ petition can be disposed of with a direction

NEUTRAL CITATION NO. 2025:MPHC-JBP:7418

2 WP-5113-2025 that the competent authority while renewing the temporary permit shall keep in mind the judgment of the Hon'ble Supreme Court in case of Heera Singh Nayak (supra) and shall pass orders strictly in accordance with the said judgment of Hon'ble Supreme Court, which are binding on the administrative authorities as well as the Courts below in hierarchy.

In above terms, the writ petition is disposed of.

(VIVEK AGARWAL) JUDGE

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