Ravindra Singh vs The State Of Madhya Pradesh
2025 Latest Caselaw 4986 MP

Madhya Pradesh High Court

Ravindra Singh vs The State Of Madhya Pradesh on 1 March, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                               1                                      WP-6356-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        WP No. 6356 of 2025

(RAVINDRA SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS )

Dated : 01-03-2025 Shri Anurag Gohil - advocate for the petitioner.

Shri Prabhanshu Shukla - GA for State on advance notice.

The counsel for petitioner argues that the SDO has no power to suspend Patvari in view of the provisions of Sec.104 of MPLR Code.

In support of his submissions he has placed reliance on an order passed by

co-ordinate bench of Gwalior in WP No.26884/2024 Smt. Anita Shrivastava Vs. State of MP and also the order passed by co-ordinate bench at Jabalpur in the case of Takhat Singh Gond Vs. State of MP WP No.36363/2024.

Counsel for State submits that the division bench of this Court in the case of Manmohan Singh 1978(2)MPWN 116 and the Full bench in the case of Kalabai Vs. State of MP 2011(1) MPLJ 547 held that the SDO can place patvari under suspension. It is argued that the aforesaid judgments have not been taken into consideration by the Single Bench judgments which has been relied by learned counsel for petitioner.

Parties to address on the said issue on the next date of hearing.

List on 10.3.2025.

(VIJAY KUMAR SHUKLA) JUDGE

VM