Madhya Pradesh High Court
Smt. Chinta Bai vs Panchayat And Rural Developement ... on 11 April, 2022
Author: Pranay Verma
Bench: Pranay Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 26010 of 2019
(SMT. CHINTA BAI Vs PANCHAYAT AND RURAL DEVELOPEMENT DEPARTMENT AND OTHERS)
Dated : 11-04-2022
Shri Lokesh Kumar Bhatnagar, learned counsel for the petitioner.
Smt. Vinita Phaye, Govt. Advocate for the respondent/State.
Learned counsel for the petitioner submits that the process fee has already been paid on 04.04.2022.
Office is directed to verify the same and issue notices to the respondents, returnable in four weeks.
As prayed, list the matter along with W.P.No.29413/2018 in the week commencing 20th June, 2022.
(PRANAY VERMA) JUDGE ns Signature Not Verified SAN Digitally signed by NEERAJ SARVATE Date: 2022.04.12 19:56:10 IST