STATE OF M.P. Vs. RAM MOHAN SINGH

JUDGEMENT

(1.) THIS is a review petition against the order of the learned Single Judge passed in Civil Revision No. 22 of 1991, on 6.2.1991, by which the revision has been disposed of with certain directions. Since the order passed by the learned single Judge is a short one, it is reproduced hereunder: -

(2.) THE learned counsel contends that twice compensation and solatium were paid by the authorities, but the same is not clear from the order impugned. However, if that be so, this is a fit case for the State to report the matter to the State Vigilance Cell for initiating proceedings against the officers concerned and other persons involved in the conspiracy.

(3.) CONSEQUENTLY the review application is allowed. The order of the learned Single Judge dated 6.2.1992, passed in Civil Revision No. 22 of 1991 is hereby set aside. It is directed that the Civil Revision No. 22 of 1991 be restored to file and be listed for admission before the appropriate Bench.