Madhya Pradesh High Court
Shankarlal vs The State Of Madhya Pradesh on 14 May, 2019
1 WP-8160-2019
The High Court Of Madhya Pradesh
WP-8160-2019
(SHANKARLAL Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 14-05-2019
Shri Bhupendra Mishra, learned counsel for the petitioners.
Ms Aditi Varma, learned Panel Lawyer for the respondents/State.
Heard.
Shri Mishra placed reliance on 2013 RN 371 (Phool Chand and others Vs. State of M.P. and others) and submits that for the present grievance, petitioners have preferred applications which may be directed to be decided by the respondent Nos.2 to 4 within reasonable time.
The other side has no objection.
Accordingly, this petition is disposed of by directing the petitioners to file separate representations before the competent authority along with copy of this order.
In turn, the competent authority shall consider the claim of the petitioners in accordance with law and take a decision by passing a reasoned order within 90 days.
The outcome shall be communicated to the petitioners. Petition is disposed of without expressing any view on the merits of the case.
(SUBODH ABHYANKAR) JUDGE DV Digitally signed by DINESH VERMA Date: 14/05/2019 16:53:55