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Madhya Pradesh High Court

Dushyant Pratap Singh Gour vs Union Of India on 14 March, 2022

Author: Nandita Dubey

Bench: Nandita Dubey

                                                                             1
                                            IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                           BEFORE
                                                             HON'BLE SMT. JUSTICE NANDITA DUBEY
                                                                   ON THE 14th OF MARCH, 2022

                                                             MISC. CIVIL CASE No. 430 of 2022

                                                 Between:-
                                                 DUSHYANT       PRATAP   SINGH   GOUR,  S/O
                                                 SHAILENDRA SINGH GOUR, AGED ABOUT 14
                                                 Y E A R S , OCCUPATION:   STUDENT,  MINOR
                                                 THROUGH HIS NATURAL GUARDIAN MOTHER
                                                 SUNITA SINGH GOUR, W/O SHAILENDRA SINGH
                                                 GOUR, R/O AADHAR SINGH WARD, JABALPUR
                                                 (MADHYA PRADESH)

                                                                                                              .....APPLICANT
                                                 (BY SHRI SARAWAN KUMAR MANNASE, ADVOCTE)

                                                 AND

                                       1.        UNION OF INDIA THROUGH THE SECRETARY,
                                                 DEPARTMENT OF RAILWAY, RAIL BHAWAN, NEW
                                                 DELHI

                                       2.        CHAIRMAN, RAILWAY BOARD RAIL BHAWAN,
                                                 NEW DELHI

                                       3.        JOINT DIRECTOR, LAND AND AMENITIES,
                                                 RAILWAY BOARD, RAIL BHAWAN NEW DELHI

                                       4.        JOINT DIRECTOR (ESTT) (N) II, RAILWAY BOARD,
                                                 RAIL BHAWAN NEW DELHI

                                       5.        GENERAL MANAGER, WEST CENTRAL RAILWAY,
                                                 INDIRA MARKET, JABALPUR (M.P.)

                                       6.        DIVISIONAL  RAILWAY    MANAGER,    WEST
                                                 CENTRAL RAILWAY, INDIRA MARKET, JABALPUR
                                                 (M.P.)

                                       7.        SUB   DIVISIONAL    OFFICER    AND    LAND
                                                 ACQUISITION OFFICER, DISTRICT KATNI (M.P.)

                                                                                                          .....RESPONDENTS


                                                                              ORDER

T he present MCC has been filed for restoration of W.P. No.2117/2021, which has been dismissed on 17.02.2022 for want of prosecution.

Considering the averments made in the petition, which is duly supported by an affidavit, I find that sufficient cause is shown for restoration of the case.

Accordingly, this MCC is allowed. Aforesaid WP is restored to its original SAN Digitally signed by SHARAN JEET KAUR JASSAL Date: 2022.03.14 16:30:35 IST number.

A copy of this order be kept in the record of W.P. No.2117/2021.

(NANDITA DUBEY) JUDGE sjk Signature Not Verified SAN Digitally signed by SHARAN JEET KAUR JASSAL Date: 2022.03.14 16:30:35 IST