MILIND RANADE Vs. STATE OF MP & OTHERS

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This intra-court appeal has been filed against the order dated 30.01.2018 passed by the Writ Court in W. P. No.2470/2017, by which learned Writ Court after examining the matter came to the conclusion that there is no material on record to come to the conclusion about the correctness of such an allegation made by the appellant. It was also observed that for establishing the aforesaid fact the appellant is required to lead the evidence before the appropriate forum which according to the respondents is Civil Court.

(3.) Learned Writ Court was of the view that writ remedy is not the proper remedy for adjudicating upon the allegation of the appellant and awarding compensation on that basis and dismissed the writ petition with liberty to the appellant to avail the remedy of civil suit or approach such other forum where he can establish his grievance by leading the evidence.