Madhya Pradesh High Court
Shri Mahila Grih Udyog Lijjat Papd vs Bhopal Development Authority on 14 July, 2017
WP-11436-2011 ( SHRI MAHILA GRIH UDYOG LIJJAT PAPD Vs BHOPAL DEVELOPMENT AUTHORITY) 14-07-2017 Shri Ashok Lalwani, learned counsel for the petitioner. Shri Piyush Bhatnagar, learned counsel for the respondent.
Heard learned counsel for the petitioner on I.A. No. 8344/2017, an application for directing the respondent to decide the representation/application submitted by the petitioner.
The petitioner has filed the present petition challenging the order dated 17.06.2011, by which the permanent lease has been cancelled .
This Court vide order dated 14.07.2011 was pleased to pass an interim order in favour of the petitioner by staying the order dated 17.06.2011. Then, the petitioner has preferred a application/representation to the respondent (Annexure-P/11) for renewal of the lease as well as withdrawal of the order in favour of the petitioner, however, the said application/representation is pending for consideration before the respondent. He further submits that due to the interim order passed by this Court, the respondent is not passing any order on the application/representation submitted by the petitioner. He, therefore, prays that respondent may be directed to consider and decide the application/representation submitted by the petitioner. Learned counsel appearing on behalf of the respondent opposes the said prayer and submits that due to interim order passed by this Court, respondent has not passed any order on the said application/representation. I have heard on the application. This Court while passing the order dated 17.07.2011 has stayed the impugned order dated 17.06.2011 by which the lease of the petitioner has been cancelled. This interim order is related to the cancellation of the lease. This Court has not restrained the respondent from passing any order on the application/representation submitted by the petitioner.
In view of the aforesaid, I.A. No. 8344/2017 is allowed and the respondent is directed to consider and decide the application/representation submitted by the petitioner (Annexure-P/11) within a period of one month from the date of receipt of certified copy of this order.
Certified copy as per rules.
(MISS VANDANA KASREKAR) JUDGE ashish