Madhya Pradesh High Court
Santosh Vyas vs The State Of Madhya Pradesh on 18 November, 2020
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 WP-1737-2020
The High Court Of Madhya Pradesh
WP-1737-2020
(SANTOSH VYAS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Jabalpur, Dated : 18-11-2020
Heard through Video Conferencing.
Shri S.K. Sharma, learned counsel for the petitioner.
Shri Jubin Prasad, learned Panel Lawyer for the respondents/
State.
Heard on the question of admission.
By the instant petition, the petitioner is seeking direction for the revenue authorities to implement the decree passed in favour of the petitioner.
However, this petition is not maintainable for the reason that the High Court is not an executing Court and instead of filing petition, the petitioner should approach the appropriate Court to initiate the execution proceeding to get the decree implemented passed by the civil Court.
Accordingly, the petition is disposed of with the aforesaid liberty.
Certified Copy as per rules.
(SANJAY DWIVEDI) JUDGE Prachi Signature Not Verified SAN Digitally signed by PRACHI PANDEY Date: 2020.11.19 10:41:42 IST