RANVEER SINGH Vs. STATE OF MP

JUDGEMENT

(1.) On bare perusal of the order of reference dated 20-4-2010, we find that the learned Single Judge felt it necessary to refer the following question either to be decided by the Division Bench or Full Bench and, hence, referred the matter to Hon'ble the Chief Justice. Eventually, Hon'ble the Chief Justice referred the following question to answer by constituting this Full Bench. It would be germane to quote the question which has been referred to us :

(2.) Indeed, the question which has been referred to this Full Bench is in two parts; the first part pertains to an individual who is not put to irreparable loss and the second part is that what should be the justifiable period within which suo motu powers should be exercised by the Revisional Authority.

(3.) We have heard Sarvshri Sanjay Kumar Mishra, A.K. Kaushik and Raghvendra Bhargava, learned Counsel for Appellants and Shri M.P.S. Raghuvanshi, learned Additional Advocate General and Shri Vivek Khedkar, learned Government Advocate for Respondent/State. Since the question referred to this Full Bench is of general importance and further because several cases would be affected and the Revisional Authority who would exercise suo motu powers shall also be guided, hence, we have also heard Sarvshri K.B. Chaturvedi, H.D. Gupta and S.B. Mishra, learned Senior Counsel. Sarvshri S.K. Bajpai, R.D. Sharma and Sameer Kumar Jain, learned Counsel has also addressed us.