Madhya Pradesh High Court
Smt. Kamlabai vs Principal Secretary State Of M.P. And 4 ... on 15 February, 2017
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Writ Petition No.12038/2012, 12039/2012, 12040/2012,
2434/2013, 4026/2013, 4027/2013, 4028/2013, 6320/2013,
6419/2013, 6576/2016, 7764/2016, 7830/2013, 7904/2013,
7962/2013, 8029/2013, 8030/2013, 8035/2013, 8066/2013,
8069/2013, 8156/2013, 8157/2013, 8203/2013, 8205/2013,
8207/2013, 8209/2013, 8423/2013, 8425/2013, 8664/2013,
9270/2013, 9272/2013, 12137/2013, 1940/2015, 2234/2015
and 2237/2015
15/02/2017
Parties through their counsel.
Heard Shri Umesh Gajankush, learned counsel for the
respondent/State on an application for adopting reply filed by the
Indore Development Authority.
The application is allowed in all the cases. Present petitions are already admitted writ petitions. List the same for final hearing in due course. Interim relief to continue in all the cases.
(S. C. SHARMA) JUDGE Tej