Madhya Pradesh High Court
Jagmohan Singh Bhadoriya vs The State Of Madhya Pradesh Nagriy ... on 5 May, 2015
Writ Petition No.2543/2015
Jagmohan Singh Bhadoriya
vs.
State of MP & others
1
05.05.2015
Shri Alok Shrivastava, Advocate for the petitioner.
Shri N.S.Kirar, Panel Lawyer, for the
respondent/State.
Shri Shrivastava submits that for redressal of his grievance the petitioner has already submitted representation (Annexure P/4), which is pending before the respondent No.3. The said authority be directed to decide his representation expeditiously.
In absence of any opposition from the other side, the petition stands disposed of without expressing any opinion on the merits of the case, with the following directions:
(1) The petitioners shall resubmit the representation, enclosing certified copy of this order before respondent No.3; (2) In turn, the respondent No.3 shall consider and decide the representation in accordance with law by a reasoned and speaking order.Writ Petition No.2543/2015
Jagmohan Singh Bhadoriya vs. State of MP & others 2 (3) The outcome shall be communicated to the petitioner.
With the aforesaid, the petition stands disposed of.
Certified copy as per rules.
(Sujoy Paul)
(Yog) Judge