Madhya Pradesh High Court
Radhasoami Satsang Sabha vs The State Of Madhya Pradesh on 4 February, 2016
WP-17669-2015
(RADHASOAMI SATSANG SABHA Vs THE STATE OF MADHYA PRADESH)
04-02-2016
Shri Rajendra Tiwari Sr. Advocate with Shri Parag Shrivastava,
learned counsel for the petitioners.
Shri Pushpendra Yadav, learned Govt. Advocate for the State.
Even though notices have been issued to the respondents, they
have only filed a preliminary objection to say that as the th notification in question was issued on 11 of July, 1957 and the petitioner has challenged the said notification after such a long period of time, it is not maintainable. However, Shri Rajendra Tiwari, learned Sr. Advocate explained by th contending that the notification was issued on 11 of July, 1957 the right of the petitioner was not adversely affected and now when the notification is being implemented in the year 2015, the rights of the petitioner with regard to the property is being adversely affected, therefore, they have invoked the writ jurisdiction.
Keeping in view the aforesaid submissions made by Shri Rajendra Tiwari, we direct the respondent to file a detailed para-wise reply to say that all the questions can be considered at the time of hearing.
List after four weeks.
Documents filed vide I.A. No.1343/2016 are taken on record. I.A. No.1343/2016 stands disposed of.
(RAJENDRA MENON) (SUSHIL KUMAR PALO)
JUDGE JUDGE