Madhya Pradesh High Court
Mohanlal Panwar vs The State Of Madhya Pradesh on 6 January, 2020
Author: Vivek Rusia
Bench: Vivek Rusia
-1- WP No.157/2020
HIGH COURT OF MADHYA PRADESH,
BENCH AT INDORE
W.P NO.157/2020
(Mohanlal Panwar vs. State of M.P & others)
06.01.2020 (INDORE):
Shri Ajay Bagadiya, learned counsel for the petitioner.
Shri Rishi Tiwari, learned counsel for the respondents
No.2 & 3 on advance copy.
Heard.
Petitioner has approached this Court apprehending demolition of illegal construction after issuance of notice dated 02.01.2020.
According to the petitioner he has submitted a reply to the show cause notice on 03.01.2020 but the same has not been decided by the Building Officer.
Shri Bagadiya submits that petitioner was given only 3 days time to submit a reply and within that short period he could not submit a detail reply, therefore, an opportunity be given to submit a detailed reply along with all necessary documents. He further submits that petitioner be given reasonable time to take recourse to law after the decision taken by the Building Officer, therefore, he prays for at least 7 days time, if the decision goes against the petitioner.
Shri Tiwari, learned counsel appearing for the respondents has no objection to this limited relief.
In view of the above, the petition is disposed of with direction to the petitioner to submit a detail para-wise reply -2- WP No.157/2020 within two days from today and thereafter the Building Officer shall decide the same in accordance with law within a week. Needless to say that if the decision goes against the petitioner the respondents shall give a seven days breathing time to assail the said order.
Petition stands disposed of.
C.c as per rules.
(VIVEK RUSIA) JUDGE Digitally signed by Hari Kumar Nair hk/ Date: 2020.01.06 19:08:43 +05'30'