Dr. Anshul Singh vs The State Of Madhya Pradesh on 18 December, 2023

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Madhya Pradesh High Court

Dr. Anshul Singh vs The State Of Madhya Pradesh on 18 December, 2023

Bench: Vivek Agarwal

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                             ON THE 18 th OF DECEMBER, 2023
                                             WRIT PETITION No. 30612 of 2023

                           BETWEEN:-
                           DR. ANSHUL SINGH D/O SHRI GYANENDRA PRATAP
                           SINGH OCCUPATION: THROUGH POWER OF ATTORNEY
                           HOLDER SHRI ANOOP SINGH S/O SHRI RAJMANI
                           SINGH AGED ABOUT 51 YEARS R/O VILLAGE BANDHAV
                           , TEHSIL NAGOD, DISTRICT SATNA (MADHYA
                           PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI ANUBHAV SINGHAL - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY REVENUE DEPARTMENT
                                 VALLABH     BHAWAN,   BHOPAL   (MADHYA
                                 PRADESH)

                           2.    TEHSILDAR NAGOD,       SATNA DISTRICT SATNA
                                 (MADHYA PRADESH)

                           3.    SUB DIVISIONAL OFFICER (REVENUE) NAGOD
                                 DISTRICT SATNA (MADHYA PRADESH)

                           4.    MAHIYA KUMBHAR S/O LATE LAKSHAUA
                                 KUMBHAR, AGED ABOUT 60 YEARS, R/O VILLAGE
                                 GANGWARIYA TEHSIL NAGOD DISTRICT SATNA
                                 (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (STATE BY SHRI VIVEK SHUKLA - PANEL LAWYER)

                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                            ORDER

The petitioner's only contention is that Case No.0020/A -70/2021-22 is Signature Not Verified Signed by: KOUSHALENDRA SHARAN SHUKLA Signing time: 19-12-2023 16:46:42 2 pending before the Tahsildar, Nagod, Satna however, the same has not yet been decided by the said authority. It is prayed that the said authority be directed to decide the aforesaid case expeditiously.

Shri Vivek Shukla, learned Panel Lawyer has not opposed this innocuous prayer.

Accordingly, it is directed that if the petitioner files a certified copy of this order within a period of fifteen days from today before the respondent No.2 - Tahsildar, Nagod, then the said authority shall consider and decide the aforesaid Case No.0020/A -70/2021-22 within a period of thirty days therefrom in accordance with law, if not already decided. It is made clear that this Court has not expressed any opinion on the merits of the case.

In the above terms, the writ petition is disposed of.

(VIVEK AGARWAL) JUDGE ks Signature Not Verified Signed by: KOUSHALENDRA SHARAN SHUKLA Signing time: 19-12-2023 16:46:42

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