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Madhya Pradesh High Court

Adarsh Manjhi Machua Sahkari Samiti vs The State Of Madhya Pradesh Judgement ... on 12 August, 2013

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                     Writ Petition No. 13855 Of  2013
12.8.2013
          Shri Himanshu Shukla, learned counsel for the petitioner.
          Heard.
          Petitioner vide this petition seeks following reliefs:
    i)         That   this   Hon'ble   Court   may   kindly   issue   the 
               writ   in   appropriate   nature   to   quash   the 
               Impugned Order Dated 21.12.11 (Annexure P/8) 
               passed by Add. Commissioner, Rewa.
    ii)        That this Hon'ble Court may kindly quash the 
               trial   of   pending   Case   No.   ...../Revision/12­13 
               before   Add.   Commissioner   for   want   of 
               jurisdiction.
    iii)       That, any other relief which this Hon'ble Court 
               may deems fit and proper looking to facts and 
               circumstances of the case, may also be given to 
               the petitioner.
    iv)        That, heavy costs may kindly be imposed upon 
               respondent no. 4 for misguiding the lower court 

by   misinterpreting   the   Order   passed   by   this  Hon'ble Court.

The relief as has been sought by the petitioner is not the  same as is reflected in paragraph 1 of the petition wherein the  petitioner states that the petition is directed against the order  dated   18.6.2013.     The   quashment   of   order   dated   21.12.2011  (Annexure P­8) which is being sought for in paragraph 7 also  does not tally with the document which the petitioner has filed  as   Annexure   P­8   which   is   an   application   preferred   before  Additional   Commissioner,   Rewa   Division,   Rewa;   whereas   the  2 order   dated   21.11.2011   is   filed   as   Annexure   P­13.     Thus,   the  petition is not in proper form.

Learned counsel for the petitioner though has tendered  his submission against the order dated 18.6.2013; whereby, an  application preferred by the petitioner for dismissal of revision  petition on the ground of res judicata has been rejected.  

However, taking into consideration that the petition is not  properly  drafted  and  the  relief is  not  in consonance  with  the  documents   filed   by   the   petitioner,   petitioner   is   permitted   to  withdraw the petition with a liberty to file properly constituted  fresh petition.

Petition is dismissed with the said liberty.

 (SANJAY YADAV) JUDGE Vivek Tripathi