Madhya Pradesh High Court
Devendra Kumar Pandey vs The State Of Madhya Pradesh on 11 October, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIVEK AGARWAL
ON THE 11th OF OCTOBER, 2022
WRIT PETITION No. 21366 of 2022
BETWEEN:-
DEVENDRA KUMAR PANDEY S/O DAYARAM
PANDEY, AGED ABOUT 62 YEARS, OCCUPATION:
PRIVATE SERVICE, R/O VILLAGE POST
KUKARRAMATH BLOCK SAMNAPUR TEHSIL
AND DISTRICT DINDORI (M.P.)
.....PETITIONER
(NONE FOR THE PETITIONER)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
ITS PRINCIPAL SECRETARY REVENUE
DEPARTMENT VALLABH BHAWAN BHOPAL
(M.P.)
2. COLLECTOR DINDORI DISTRICT DINDORI
(M.P.)
3. SUB DIVISIONAL MAGISTRATE (REVENUE)
DINDORI DISTRICT DINDORI (M.P.)
4. NAIB TAHSILDAR SAMNAPUR DISTRICT
DINDORI (M.P.)
5. INCHARGE POLICE STATION POLICE STATION
SAMNAPUR, DISTRICT DINDORI (M.P.)
6. NAAN BAI @ KAUSHILYA BAI W/O RAJU, AGED
ABOUT 35 YEARS, R/O VILLAGE
KUKARRAMATH, BLOCK SAMNAPUR, TAHSIL
AND DISTRICT DINDORI (M.P.)
7. RAJU SINDHI S/O NOT KNOWN R/O VILLAGE
KUKARRAMATH, BLOCK SAMNAPUR, TAHSIL
Signature Not Verified
AND DISTRICT DINDORI (M.P.)
SAN
Digitally signed by PUSHPENDRA PATEL 8. MANOJ S/O BHARAT RATHORE, AGED ABOUT
27 YEARS, R/O VILLAGE KUKARRAMATH,
Date: 2022.10.13 17:13:26 IST
BLOCK SAMNAPUR, TAHSIL AND DISTRICT
2
DINDORI (M.P.)
9. SAROJ S/O BHARAT RATHORE, AGED ABOUT 25
YEARS, R/O VILLAGE KUKARRAMATH, BLOCK
SAMNAPUR, TAHSIL AND DISTRICT DINDORI
(M.P.)
10. AAMIR RATHORE S/O NOT KNOWN R/O
VILLAGE KUKARRAMATH, BLOCK SAMNAPUR,
TAHSIL AND DISTRICT DINDORI (M.P.)
11. SUMAN BAI W/O MANOJ RATHORE, AGED
ABOUT 25 YEARS, R/O VILLAGE
KUKARRAMATH, BLOCK SAMNAPUR, TAHSIL
AND DISTRICT DINDORI (M.P.)
12. RAGINI W/O SAROJ RATHORE, AGED ABOUT 23
YEARS, R/O VILLAGE KUKARRAMATH, BLOCK
SAMNAPUR, TAHSIL AND DISTRICT DINDORI
(M.P.)
.....RESPONDENTS
(NONE FOR THE RESPONDENTS)
This petition coming on for admission this day, th e court passed the
following:
ORDER
Advocates are abstaining from court work.
Petitioner has filed this writ petition seeking direction to the respondent No.4 i.e. Naib Tahsildar, Samnapur, District Dindori to comply with the order dated 03.02.2022 passed by the Sub Divisional Officer, Dindori, District Dindori in criminal case No.0062/2021 (Devendra Kumar Vs. Nan Bai @ Kaushalya Bai and others) under Sections 145, 146, Cr.P.C. It is further prayed that the petitioner's representation (Annexure P-6) be directed to be decided.
Without commenting on the merits of the case, this writ petition can be Signature Not Verified disposed of with a direction to the Collector, Dindori that in case petitioner files SAN Digitally signed by PUSHPENDRA PATEL Date: 2022.10.13 17:13:26 IST a fresh representation as contained in Annexure P-6 within 15 days from today 3 along with copy of writ petition and copy of order being passed today, respondent No.2-Collector, Dindori, District Dindori shall take note of the same and decide said representation on its own merits within further period of 45 days, in accordance with law.
In above terms, this writ petition is disposed of. It is made clear that this Court has not expressed any opinion on the merits of the case.
(VIVEK AGARWAL) JUDGE pp Signature Not Verified SAN Digitally signed by PUSHPENDRA PATEL Date: 2022.10.13 17:13:26 IST