Madhya Pradesh High Court
National Textile Coporation Ltd (Unit ... vs The State Of Madhya Pradesh on 11 May, 2022
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
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IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
ON THE 11th OF MAY, 2022
WRIT PETITION No. 9581 of 2022
Between:-
NATIONAL TEXTILE COPORATION LTD (UNIT
INDORE MALWA UNITED MILLS MALWA MILL
CIRCULE INDORE) THROUGH AUTHORIZED
SINGNATORY/O.I.C. SANDEEP SHARMA S/O
SHRI RAJESHWAR DAYAL SHARMA IN CHARGE
GENERAL MANAGER, SUB OFFICE-INDORE 41,
JANGAMPURA, MALGANJ CHOURAHA,
JAWAHAR MARG, INDORE (MADHYA
PRADESH)
.....PETITIONER
(BY SHRI A.K. SETHI - SENIOR ADVOCATE WITH SHRI SHASHANK
SHARMA - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
COLLECTOR OFFICE OF COLLECTOR
COLLECTORATE, MOTI TABELA (MADHYA
PRADESH)
2. COLLECTOR DISTRICT INDORE MOTI TABELA
INDORE (MADHYA PRADESH)
3. INDORE MUNICIPAL CORPORATION THR ITS
COM M IS S ION ER OFFICE OF MUNICIPAL
CORPORATION M.G. ROAD INDORE (MADHYA
PRADESH)
4. C O M M I S S I O N E R INDORE MUNICIPAL
COR POR ATION HEAD OFFICE M.G. ROAD
INDORE (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI N.S BHATI- GOVERNMENT ADVOCATE AND SHRI AMOL
Signature Not VerifiedDigitally signed by SHRIVASTAVA - ADVOCATE FOR RESPONDENT NOS.3 AND 4)
SAN SOURABH YADAV
Date: 2022.05.12
12:58:18 IST
This petition coming on for admission this day, the court passed the
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following:
ORDER
Learned counsel for the petitioner submits that the present petition may be disposed off in terms of order dated 05.05.2022 passed in WP No.8844/2022.
By this petition the petitioner has prayed for the following directions :-
"a). Appropriate writ/ direction/command/order be issued restraining respondents to interfere in any manner in possession of the land of the petitioner.
b). The respondents be directed to take action against the erring officers and stop them to encroach the land of the petitioner.
c). To ward the cost of present petition from respondents to the petitioner.
d). To grant any other relief, which this Hon'ble Court may deem fit to grant in favour of the petitioner and against the respondents."
The apprehension of the petitioner is that without taking recourse to the legal provisions and without affording opportunity of hearing to it, its land is being sought to be taken over by the respondents. It is submitted that the petitioner has already submitted several representations and also a demand of justice notice dated 23-01-2022 but the respondents have time and again being making efforts for forceful dispossession of the petitioner.
It is seen that no proceedings have been initiated by the respondents against the petitioner. The petition has been preferred by the petitioner on the basis of apprehension and certain Newspaper reports.
Be that it may, it is observed that in case the respondents intend to initiate any action against the land of the petitioner, then they may do so in accordance with law and by affording due opportunity of hearing to the petitioner.
Signature Not VerifiedDigitally signed by SAN SOURABH YADAV
Date: 2022.05.12
With the aforesaid direction, without expressing any opinion on merits, 12:58:18 IST the petition stands disposed off.
3 (VIJAY KUMAR SHUKLA) JUDGE Sourabh Signature Not Verified VerifiedDigitally Digitally signed by SAN SOURABH YADAV Date: 2022.05.12 12:58:18 IST