Madhya Pradesh High Court
Mohar Singh Sikarwar vs The State Of Madhya Pradesh on 2 February, 2026
Author: Vishal Dhagat
Bench: Vishal Dhagat
NEUTRAL CITATION NO. 2026:MPHC-JBP:9201
1 WP-3347-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 2 nd OF FEBRUARY, 2026
WRIT PETITION No. 3347 of 2026
MOHAR SINGH SIKARWAR
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Chandrakant Magarde - Advocate for the petitioner.
Shri Praveen Namdeo - Govt. Advocate for the State.
ORDER
Petitioner has filed this writ petition under Article 226 of the Constitution of India making prayer that respondents authority be directed to consider and decide the representation in the light of the order passed by co- ordinate Bench of this Court in W.P.No. 1232/2021 (Bharosilal Vs. The State of M.P. and others).
2. Counsel appearing for the petitioner submitted that petitioner has preferred representation before the respondents/authority but same has not been considered and decided so far.
3. Govt. Advocate for the State submitted that petitioner's representation shall be considered in accordance with law.
4. Heard learned counsel for the parties.
5. Considering the aforesaid, writ petition is disposed off directing respondents/competent authority to consider and decide the representation of Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 2/6/2026 3:32:29 PM NEUTRAL CITATION NO. 2026:MPHC-JBP:9201 2 WP-3347-2026 petitioner within a period of 120 days in terms of the order passed in W.P.No. 1232/2021 (Bharosilal Vs. The State of M.P. and others) and if case of the petitioner is covered then benefit be given to the petitioner.
6. Writ Petition is disposed off.
(VISHAL DHAGAT) JUDGE AD/ Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 2/6/2026 3:32:29 PM