Madhya Pradesh High Court
Deendayal Raikwar vs The State Of Madhya Pradesh on 6 July, 2015
WP-5671-2015
(DEENDAYAL RAIKWAR Vs THE STATE OF MADHYA PRADESH)
06-07-2015
Shri Sanjayram Tamrakar, Advocate for petitioner.
Shri Punit Shroti, Panel Lawyer for respondent/State.
Heard on the question of admission.
Issue show cause notice of this petition to respondents against the admission on payment of process fee within three working days.
Notice be made returnable within four weeks. Considering the fact that with respect to Majhi Committee, a litigation is pending before Hon'ble Apex Court and vide order dated 21.04.2011 (Annexure P/17), the directions have been issued that the inquiry with respect to the said issue shall go on, but final order shall not be passed without permission of Apex Court. It is the grievance of the petitioner that in furtherance to the order passed by the Caste Scrutiny Committee (High Power Committee), the action of registration of F.I.R. is proposed. However, the coercive steps may not be taken till next date.
After hearing learned counsel for the petitioner as well as learned panel lawyer, by way of interim relief, it is directed that in furtherance to the order passed by the Caste Scrutiny Committee, the proposed coercive action shall not be taken till next date.
Certified copy as per rules.
(J.K. MAHESHWARI) JUDGE