Lallu Ram Kori vs The State Of Madhya Pradesh
2025 Latest Caselaw 5314 MP

Madhya Pradesh High Court

Lallu Ram Kori vs The State Of Madhya Pradesh on 8 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:11123




                                                                  1                      CONC-1916-2016
                               IN     THE       HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                    BEFORE LOK ADALAT
                                            HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                             &
                                            SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                     ON THE 8 th OF MARCH, 2025
                                           CONTEMPT PETITION CIVIL No. 1916 of 2016
                                              LALLU RAM KORI AND OTHERS
                                                        Versus
                                       THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                               Ms. Chhoti Kusram, learned counsel for the petitioners.
                               Shri Nitin Gupta, learned counsel for the respondents.

                                                                      ORDER

Petitioners have filed the present contempt case being aggrieved of improper consideration of his case which was directed to be done in terms of the judgment passed by this Court in W.P. No.11507/2007 (Teju Lal Yadav Vs. State of M.P. and others), therefore, they have alleged non-compliance of the order dated 25/04/2016 by filing the present contempt case.

2. Perusal is made to Annexure-C/1, the order dated 25/04/2016 passed in W.P. No.2727/2016 where the petitioners were the parties. Since the order passed by this Court has been complied with, therefore, nothing survives to adjudicate in this contempt case.

3. Accordingly, this contempt case is disposed of. Contempt proceedings are dropped and rule-nisi is discharged.

4. However, if the petitioner is aggrieved of the order passed by the

NEUTRAL CITATION NO. 2025:MPHC-JBP:11123

2 CONC-1916-2016

respondents, he is at liberty to challenge the said order in appropriate proceedings in accordance with law.

                               (VIVEK AGARWAL)                            (ADITYA ADHIKARI)
                                   MEMBER                                      MEMBER
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