Devendra Mohan Saksena vs The State Of Madhya Pradesh on 4 January, 2023

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Madhya Pradesh High Court

Devendra Mohan Saksena vs The State Of Madhya Pradesh on 4 January, 2023

Bench: Chief Justice

                                                             1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     WP No. 14995 of 2021
                                          (JAIDEEP SHAH Vs MUNICIPAL CORPORATION JABALPUR)

                                CONC/01897/2021, CONC/01898/2021, WP/00381/2021, WP/12903/2021,
                                  WP/13223/2021, WP/16629/2021, WP/16774/2021, WP/17238/2021,
                                  WP/18078/2021, WP/19615/2021, WP/19633/2021, WP/19678/2021,
                                  WP/19720/2021, WP/19721/2021, WP/19728/2021, WP/19730/2021,
                                  WP/19732/2021, WP/19781/2021, WP/20121/2021, WP/20824/2021,
                                  WP/20852/2021, WP/21020/2021, WP/21025/2021, WP/21047/2021,
                                  WP/21304/2021, WP/21470/2021, WP/21515/2021, WP/21548/2021,
                                  WP/22069/2021, WP/22121/2021, WP/24248/2021, WP/25846/2021,
                                  WP/26409/2021, WP/27816/2021, WP/27869/2021, WP/27909/2021,
                                  WP/28426/2021, WP/28653/2021, WP/29192/2021, WP/00361/2022,
                                  WP/00674/2022, WP/00891/2022, WP/00892/2022, WP/00895/2022,
                                  WP/00897/2022, WP/00900/2022, WP/00913/2022, WP/01402/2022,
                                  WP/01456/2022, WP/04100/2022, WP/04578/2022, WP/09436/2022,
                                         WP/13779/2022, WP/22102/2022, WP/22183/2022
                         Dated : 04-01-2023
                               Shri Manoj Sharma - Senior Advocate, Shri Sanjay Agrawal - Senior
                         Advocate with Shri Anshuman Singh, Shri Ashish Trivedi, Shri Sanjay
                         Mishra, Shri Sheersh Agrawal, Shri Quazi Fakhruddin, Shri Aditya Sanghi,
                         Advocates for the petitioners in the respective petitions.
                               Shri Prashant Singh - Advocate General with Shri Harpreet Singh
                         Ruprah - Additional Advocate General, Shri Swapnil Ganguly - Deputy
                         Advocate General and Shri Aakash Malpani - Advocate for the respective
                         respondents.

The action taken report is filed in the Court today along with various documents. The same is taken on record.

Learned Advocate General submits that the Bank Accounts of some of the petitioners are required for payments. That in some cases there are more than one lessee to whom the payments are to be made.

Therefore, the petitioners to furnish their Bank details to the respondents, if not already given. If there are more than one lessee then they should submit Signature Not Verified Signed by: ANINDYA SUNDAR MUKHOPADHYAY Signing time: 1/7/2023 1:37:40 PM 2 the details as to in whose Bank Account it has to be paid and an undertaking with regard to reimbursement be furnished if a wrong person collects the money. If these two conditions are fulfilled, the respondents/State will make the payments forthwith to the petitioners.

In view of the above submissions, I.A.No.10344 of 2022 (W.P. No.381 of 2021), I.A.No.10119 of 2022 (W.P. No. 12903 of 2021), I.A.No.10345 of 2022 (W.P. No. 13223 of 2021), I.A.No.10352 of 2022 (W.P. No. 16629 of 2021), I.A.Nos.5576 of 2022 and 9833 of 2022 (W.P. No. 17238 of 2021), I.A.No.9918 of 2022 (W.P. No. 18078 of 2021), I.A.No.10114 of 2022 (W.P. No.19615 of 2021), I.A.Nos.3342 of 2022, 5579 of 2022 and 9835 of 2022 (W.P. No. 19633 of 2021), I.A.No.10088 of 2022 (W.P. No. 19678 of 2021), I.A.No.5582 of 2022 and 9831 of 2022 (W.P. No. 19720 of 2021), I.A.No.10097 of 2022 (W.P. No. 19721 of 2021), I.A.Nos.5578 of 2022 and 9862 of 2022 (W.P. No. 19728 of 2021), I.A.No.10102 of 2022 (W.P. No.19730 of 2021), I.A.Nos.5583 of 2022 and 9864 of 2022 (W.P. No. 19732 of 2021), I.A.No.10109 of 2022 (W.P. No. 19781 of 2021), I.A.No.9920 of 2022 (W.P. No. 20121 of 2021), I.A.No.9971 of 2022 (W.P. No. 20824 of 2021), I.A.No.9973 of 2022 (W.P. No. 21020 of 2021), I.A.No.9983 of 2022 (W.P. No. 21025 of 2021), I.A.No.9977 of 2022 (W.P. No. 21047 of 2021), I.A.No.9919 of 2022 (W.P. No. 21304 of 2021), I.A.No.9923 of 2022 (W.P. No.21470 of 2021), I.A.No.10115 of 2022 (W.P. No. 21515 of 2021), I.A.No.10020 of 2022 (W.P. No. 22121 of 2021), I.A.No.10182 of 2022 (W.P. No.24248 of 2021), I.A.No.9966 of 2022 (W.P. No. 25846 of 2021), I.A.No.10016 of 2022 (W.P. No. 26409 of 2021), I.A.Nos.3340 of 2022, 5577 o f 2022 and 10289 of 2022 (W.P. No. 27816 of 2021), I.A.No.10124 of 2022 (W.P. No. 27869 of 2021), I.A.Nos.3344 of 2022, 5581 of 2022 and 9827 of Signature Not Verified Signed by: ANINDYA SUNDAR MUKHOPADHYAY Signing time: 1/7/2023 1:37:40 PM 3 2022 (W.P. No. 27909 of 2021), I.A.No.9974 of 2022 (W.P. No. 28426 of 2021), I.A.No.9964 of 2022 (W.P. No. 28653 of 2021), I.A.No.10116 of 2022 (W.P. No. 29192 of 2021), I.A.No.10349 of 2022 (W.P. No. 361 of 2022), I.A.No.9968 of 2022 (W.P. No. 674 of 2022), I.A.No.10048 of 2022 (W.P. No.891 of 2022), I.A.No.10021 of 2022 (W.P. No. 892 of 2022), I.A.No.10470 of 2022 (W.P. No.897 of 2022), I.A.No.10346 of 2022 (W.P. No.900 of 2022), I.A.No.10120 of 2022 (W.P. No. 1402 of 2022), I.A.No.10347 of 2022 (W.P. No.1456 of 2022), I.A.No.9982 of 2022 (W.P. No. 4100 of 2022), I.A.No.10118 of 2022 (W.P.No.4578 of 2022) and I.A.No.10351 of 2022 (W.P.No.13779 of 2022) - applications for vacating stay stand disposed off.

For the reasons assigned, I.A.Nos.3403 of 2022, 8560 of 2022 (W.P.No.14995 of 2021), I.A.Nos.3400 of 2022, 8553 of 2022 (W.P.No.16774 of 2021), I.A.Nos.8556 of 2022 (W.P.No.18078 of 2021), I.A.Nos.10995 of 2021 (W.P.No.19720 of 2021), I.A.No.9630 of 2022 (W.P.No.20824 of 2021), I.A.Nos.3407 of 2022 and 8554 of 2022 (W.P.No.21025 of 2021), I.A.Nos.3405 of 2022 and 8630 of 2022 (W.P.No.22069 of 2021), I.A.No.8558 of 2022 (W.P.No.22121 of 2021), I.A.No.8545 of 2022 (W.P.No.26409 of 2021), I.A.No.9623 of 2022 (W.P.No.1456 of 2022) - applications for intervention are allowed.

I.A.No.12907 of 2021 (W.P.No.16629 of 2021), I.A.No.175 of 2022 (W.P.No.19633 of 2021), I.A.No.170 of 2022 (W.P.No.19720 of 2021), I.A.No.173 of 2022 (W.P.No.19728 of 2021), I.A.No.2620 of 2022 (W.P.No.4578 of 2022), I.A.No.14379 of 2022 (W.P.No.9436 of 2022) - applications for taking documents on record are allowed, for the reasons assigned therein.

Signature Not Verified Signed by: ANINDYA SUNDAR MUKHOPADHYAY Signing time: 1/7/2023 1:37:40 PM 4

For the reasons assigned, I.A.No.1607 of 2022 (W.P.No.19615 of 2021), I.A.No.1596 of 2022 (W.P.No.19633 of 2021), I.A.No.1604 of 2022 (W.P.No.19678 of 2021), I.A.No.1602 of 2022 (W.P.No.19720 of 2021), I.A.No.1605 of 2022 (W.P.No.19721 of 2021), I.A.No.1601 of 2022 (W.P.No.19728 of 2021), I.A.No.1611 of 2022 (W.P.No.19730 of 2021), I.A.No.1599 of 2022 (W.P.No.19732 of 2021), I.A.No.1595 of 2022 (W.P.No.19781 of 2021), I.A.No.1607 of 2022 (W.P.No.19615 of 2021), I.A.No.3118 of 2022 (W.P.No.4578 of 2022), I.A.No.13025 of 2022 (W.P.No.9436 of 2022) - applications for amendment are allowed.

Necessary amendment be carried out within three working days. Call next week.

                              (RAVI MALIMATH)                                   (VISHAL MISHRA)
                                CHIEF JUSTICE                                        JUDGE

                         AM




Signature Not Verified
Signed by: ANINDYA
SUNDAR MUKHOPADHYAY
Signing time: 1/7/2023
1:37:40 PM

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