Madhya Pradesh High Court
R.S.Shrivastava & Ors. vs The State Of M.P. & Ors. on 23 February, 2022
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IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE PURUSHAINDRA KUMAR KAURAV
ON THE 23rd OF FEBRUARY, 2022
WRIT PETITION No. 6777 of 2000
Between:-
R.S.SHRIVASTAVA, AGED ABOUT 32 YEARS, S/O
LATE SHRI GIRJA PRASAD, SHRIVASTAVA, SUB-
ENGINEER, FISH FARMERS DEVELOPMENT
AGENCY, SATNA (M.P.) R/O VILLAGE PIPRAHA,
POST LAULAD, DISTRICT SATNA.
2. RAVENDRA SINGH, AGED ABOUT 32 YEARS, S/O
SHRI INDRA BAHADUR SINGH, STENO-TYPIST,
FISH FARMERS DEVELOPMENT AGENCY, SATNA
(M.P.) R/O HOUSE NO.5/484, DIKAHA, TAHSIL
HUZUR, REWA (M.P.).
3. VIJAY KUMAR LAL SHRIVASTAVA, AGED
ABOUT 41 YEARS, CLERK CUM TYPIST, FISH
FARMERS DEVELOPMENT AGENCY, SATNA (M.P.)
4. GULCHAMAN KHAN, AGED ABOUT 41 YEARS,
CLERK CUM TYPIST, FISH FARMERS
DEVELOPMENT AGENCY, SATNA (M.P.)
5. KRISHNAPAL SINGH, AGED ABOUT 35 YEARS,
DRIVER, FISH FARMERS DEVELOPMENT AGENCY,
SATNA (M.P.)
6. KAILASH PRASAD MISHRA, AGED ABOUT 31
YEARS, PEON, FISH FARMERS DEVELOPMENT
AGENCY, SATNA (M.P.)
7. VIDHUR PRASAD DAHAYAT, AGED ABOUT 45
YEARS, PEON, FISH FARMERS DEVELOPMENT
AGENCY, SATNA (M.P.)
8. LALJI KUSHWAHA, AGED ABOUT 33 YEARS,
PEON , FISH FARMERS DEVELOPMENT AGENCY,
SATNA (M.P.)
9. RADHESHYAM RAJNE, AGED ABOUT 30 YEARS,
CHOWKID AR , FISH FARMERS DEVELOPMENT
AGENCY, SATNA (M.P.)
.....PETITIONERS
(BY SHRI N.K. SALUNKE, ADVOCATE )
AND
STATE OF MADHYA PRADESH, THROUGH THE
SECRETARY, DEPARTMENT OF FISHERIES,
GOVERNMENT OF MADHYA PRADESH,
MANTRALAYA, BHOPAL.
2. DIRECTOR OF FISHERIES, DIRECTORATE OF
Signature Not
SAN
Verified FISHERIES, VINDHYACHAL BHAWAN, BHOPAL
(M.P.)
Digitally signed by
PRASHANT
BAGJILEWALE 3. REGISTRAR, FIRMS & SOCIETIES, OLD
Date: 2022.02.25
12:29:56 IST
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SECRETARIAT, BHOPAL (M.P.)
4. FISH FARMERS DEVELOPMENT AGENCY,
THROUGH ITS CHIEF EXECUTIVE OFFICER, OLD
POLYTECHNIC, CIVIL LINES, SATNA (M.P.)
5. CHIEF EXECUTIVE OFFICER, FISH FARMERS
DEVELOPMENT AGENCY, SATNA (M.P.)
.....RESPONDENTS
(BY SHRI AMIT SHARMA, GOVERNMENT ADVOCATE)
T h is petition coming on for hearing this day, the court passed the
following:
ORDER
Learned counsel for the petitioner submits that with the passage of time, this petition has become infructuous.
Accordingly petition is dismissed as rendered infructuous.
(PURUSHAINDRA KUMAR KAURAV) JUDGE pb Signature SAN Not Verified Digitally signed by PRASHANT BAGJILEWALE Date: 2022.02.25 12:29:56 IST