Madhya Pradesh High Court
Kewal Kumkar Jaggi vs The State Of Madhya Pradesh on 30 October, 2023
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 21788 of 2021 (KEWAL KUMKAR JAGGI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 30-10-2023 Shri Manoj Sharma senior Advocate with for the petitioners.
Shri Rohit Jain-Government Advocate for the State.
Affidavit filed by the Collector, Jabalpur is not available on record. Shri Rohit Jain, Government Advocate for the State is also directed to seek clarification for the variation in the amount of compensation awarded at the first point of time totaling about Rs.10,00,00,000/-, which has now been reduced to Rs.1,96,00,000/-. Collector will have to show that why action be not taken against the earlier occupants of the post because prima facie it appears to be a case of illegal exercise of authority. He will also point out that under which provision of law the Collector was reviewing his award successively and passed subsequent awards one after another. There is no clarification as to under which provision of law, the Collector was authorized to review his earlier award in a sequential manner.
Let fresh affidavit be filed within three days and the same be brought on record on or before 03.11.2023.
List this case on 08.11.2023.
Office is directed to accept the copy of the affidavit, scan it and upload, failing which, officers of the Registry will be responsible for the consequences.
(VIVEK AGARWAL) Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 31-10-2023 16:24:56 2 JUDGE kundan Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 31-10-2023 16:24:56