http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Appeal (civil)  1283 of 2008

PETITIONER: JAM SINGH

RESPONDENT: STATE OF M.P. AND ORS

DATE OF JUDGMENT: 11/02/2008

BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI

JUDGMENT: JUDGMENT O R D E R

 CIVIL APPEAL NO.1283  0F  2008 [ Arising out of SLP [C] No.15829 of 2006 ]

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 15th   February, 2005  in Writ  Petition  [C]  No.4723  of 2003 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  appellant  submitted that permission may be  granted to the appellant to withdraw the present petition  and  to  pursue   his  remedy  by  way  of  Letters  Patent Appeal.  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 appellant to file a 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.