Madhya Pradesh High Court
Mehangya Patil vs The State Of Madhya Pradesh on 22 March, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
W.P. No.9797/2021
THE HIGH COURT OF MADHYA PRADESH,
AT JABALPUR
(SINGLE BENCH : Hon'ble Mr. Justice Vishal Dhagat, J.)
Writ Petition No. 9797/2021
Mehangya Patil .....Petitioner
Versus
The State of Madhya Pradesh and others ..... Respondents
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Presence :
None for the petitioner.
Shri Vivek Sharma, learned Deputy Advocate General with Shri
V.S. Choudhary, learned Panel Lawyer for the respondents/State.
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ORDER
(22/03/2022) Petitioner has filed this petition challenging order dated 13.07.2020 and 31.07.2017 passed by Commissioner, Jabalpur and Collector Chhindwara respectively.
2. Government Advocate appearing for State in other bunch matters had adopted reply filed in W.P. No.19433/2017 (Tulsiram Chadar vs State of M.P. and others). Said reply will not suffice in this case because each case is to be decided individually, as appeal and second appeal has been considered and dismissed, therefore, Government is directed to file reply in writ petition on merits of the case.
3. Registry is directed to delink this case from the bunch.
4. List the matter after four months.
(VISHAL DHAGAT) JUDGE vkt Digitally signed by VINOD KUMAR TIWARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH VINOD KUMAR COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=502f56362111056e3584ca82279e5efd816766cb7c5a 1f490a5ca63b1116883f, TIWARI pseudonym=064375E039EECAAF492B2C2C606076E420E163D 2, serialNumber=121D0E9F65C983AD56493378702622477111B 5016F24D35FA8A76C2CA46685EE, cn=VINOD KUMAR TIWARI Date: 2022.03.25 12:15:16 +05'30'