Madhya Pradesh High Court
Hariom Sharma vs The State Of Madhya Pradesh on 6 August, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
1 WP-2111-2021
The High Court Of Madhya Pradesh
WP-2111-2021
(HARIOM SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
7
Gwalior, Dated : 06-08-2021
Heard through Video Conferencing.
Shri Rohit Bansal, learned counsel for the petitioner.
Shri D.D. Bansal, learned Govt. Advocate for the respondents No.1 &
2/State.
Shri Deepak Khot, learned counsel for respondent No.3/Municipal Corporation.
Learned counsel for Municipal Corporation, Gwalior by return filed on 2/8/2021 reveals that nuisance pointed out in this PIL has since been removed.
However, learned counsel for petitioner by filing an application I.A. No.9622/2021 for taking additional documents on record on 3/8/2021 accompanied by photographs, pointed out that nuisance continues to exist in the said public lane/street due to blockage of public way.
Learned counsel for respondents No.1&2/Municipal Corporation seeks and is granted two weeks' time to respond to the said I.A.9622/2021.
List the case after two weeks.
(SHEEL NAGU) (DEEPAK KUMAR AGARWAL)
JUDGE JUDGE
Suneel
YOGE Digitally signed by YOGENDRA OJHA NDRA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=559b9fc5699c450ae591f182bb52839 0a8686891308b8147f58a14e663c2cf97, cn=YOGENDRA OJHA OJHA Date: 2021.08.07 12:11:53 -07'00'