Madhya Pradesh High Court
The State Of Madhya Pradesh vs Banshiram (Deceased)Thr. His Lrs. ... on 14 February, 2018
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HIGH COURT OF MADHYA PRADESH : JABALPUR
Review Petition No. 208/2018
State of Madhya Pradesh -Vs- Vikram Singh
Review Petition No. 216/2018
State of Madhya Pradesh -Vs- Decd. Kunwar Ji & others
Review Petition No. 217/2018
State of Madhya Pradesh & others -Vs- Mahesh Joshi & others
Review Petition No. 218/2018
State of Madhya Pradesh -Vs- Dayaram
Review Petition No. 219/2018
State of Madhya Pradesh -Vs- Paresh & another
Review Petition No. 223/2018
State of Madhya Pradesh -Vs- Geeta Bai
Review Petition No. 224/2018
State of Madhya Pradesh -Vs- Mohan Lal (deceased) through LRs
Review Petition No. 237/2018
State of Madhya Pradesh -Vs- Hemraj & others
Review Petition No. 184/2018
State of Madhya Pradesh & others -Vs- Amarchand & another
Review Petition No. 200/2018
State of Madhya Pradesh & others-Vs- Jasoda Bai & others
Review Petition No. 203/2018
State of Madhya Pradesh -Vs- Himmat Singh & others
Review Petition No. 204/2018
State of Madhya Pradesh & others -Vs- Smt. Bhagwantibai & others
Review Petition No. 206/2018
State of Madhya Pradesh -Vs- Umkarlal
Review Petition No. 209/2018
State of Madhya Pradesh -Vs- Ramchandra (deceased) through LRs
Review Petition No. 211/2018
State of Madhya Pradesh -Vs- Pannalal (deceased) through LRs
Review Petition No. 212/2018
State of Madhya Pradesh -Vs- Hiralal (deceased) through LRs
Review Petition No. 214/2018
State of Madhya Pradesh -Vs-Poonamchandra (deceased) through LRs
Review Petition No. 215/2018
State of Madhya Pradesh & others -Vs- Ramesh Mali
Review Petition No. 220/2018
State of Madhya Pradesh & others -Vs- Onkarlal Dholi
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Review Petition No. 221/2018
State of Madhya Pradesh -Vs- Ramchandra
Review Petition No. 235/2018
State of Madhya Pradesh & others -Vs- Mahesh Pariyani & others
Review Petition No. 236/2018
State of Madhya Pradesh & others -Versus- Geetabai & others
Review Petition No. 238/2018
State of Madhya Pradesh -Vs- Banshiram & others
Jabalpur, Dated : 14.02.2018
Shri Girish Kekre, Government Advocate for the petitioner/
State.
Seeking review of the common order dated 23.2.2017
passed in W.P. No.2144/2016 (Geeta Bai & others Versus State of
M.P. & others) along with other connected matters, these review
petitions have been filed by the State relying upon a notification
dated 11.6.1996 issued by the State Government based on the
notification dated 22.8.1995 issued by the Central Government by
which the appellate authority has been notified as Divisional
Commissioner in place of Additional Commissioner.
In view of the aforesaid, it is directed that in the order dated
23.2.2017passed in W.P. No.2144/2016 (Geeta Bai & others Versus State of M.P. & others) and other connected matters wherever the appellate authority is mentioned as Additional Commissioner, it be read as Divisional Commissioner, by whom now the appeal has to be decided.
Disposed of accordingly.
(J.K. Maheshwari) Judge PB Digitally signed by PRADYUMNA BARVE Date: 2018.02.14 17:44:30 +05'30'