Madhya Pradesh High Court
Bhagchand Patel (Lodhi) vs The State Of Madhya Pradesh on 18 February, 2013
Writ Petition No.20840/2012
18.02.2013
Parties through their counsel.
A Bench of this Court vide order dated 14.12.2012
had directed the respondents to decide the representation
of the petitioner in accordance with the order dated 14.8.2012 and to take consequential action as per directions issued on 14.8.2012. However, till today the aforesaid order has not been complied with.
Mr. Piyush Dharmadhikari, learned Government Advocate submits that the Competent Authority shall comply with the order dated 14.12.2012 by the next date of hearing and the compliance report shall be submitted.
In view of aforesaid statement, let the writ petition be listed on 27th February, 2013.
Let a copy of this order be supplied to Mr. Piyush Dharmadhikari, learned Government Advocate during course of the day.
(Alok Aradhe) Judge RC