NON  REPORTABLE

            IN THE SUPREME COURT OF INDIA               CIVIL APPELLATE JURISDICTION

            CIVIL APPEAL NO. 4775 OF 2009             (Arising out of SLP©No.13700 of 2008)

Public Health & Engineering Department & Anr.        ….Appellants

VERSUS

Rajendra Singh               …Respondent

                  J U D G M E N T

TARUN CHATTERJEE, J.

1. Delay condoned.

2. Leave granted.

3. This  special  leave  petition,  in  which  leave  has  already  

been granted, has been filed against the final judgment  

and order dated 2nd of  March, 2005 in Writ  Petition ©  

No.683 of  2002 by the High Court  of  Madhya Pradesh  

Bench at Indore.  

4. In view of the recent enactment of the Madhya Pradesh  

Uchcha  Nayayalaya  (Khand  Nyaypeeth  Ko  Appeal)  

Adhiniyam, 2005, the learned counsel for the appellants  

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submitted  that  permission  may  be  granted  to  the  

appellants  to  withdraw  the  present  petition  and  to  

pursue his remedy by way of Letters Patent Appeal (LPA).

5. In view of the recent enactment of the Madhya Pradesh  

Uchcha  Nayayalaya  (Khand  Nyaypeeth  Ko  Appeal)  

Adhiniyam, 2005, which confers power on the High Court  

to  entertain  the  LPA  against  an  order  of  the  learned  

Single Judge, we set aside the impugned order and grant  

liberty to the appellants to file an LPA before the Division  

Bench  of  the  High  Court  with  an  application  for  

condonation  which  shall  be  allowed  by  the  Division  

Bench of the High Court. The High Court shall thereafter  

decide the LPA after  hearing the parties in accordance  

with law.

6. The appeal is disposed of accordingly.

……………………….J. [Tarun Chatterjee]

New Delhi; ……………………….J. July 28, 2009. [R.M.Lodha]

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