Madhya Pradesh High Court
Manrega Gram Rozgar Sahayak/ Shayak ... vs The State Of Madhya Pradesh on 25 March, 2023
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 6694 of 2023 (MANREGA GRAM ROZGAR SAHAYAK/ SHAYAK SACHIV MAHASANGH MADHYA PRADESH HEAD OFFICE 48/3A SAKET NAGAR B AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 25-03-2023 Petitioner No.2 Shri Anoop Mishra, present in person.
Lawyers are abstaining from work. Shri Mishra submits that he is provincial Secretary of MANREGA Gram Rozgar Sahayak Sachiv Mahasangh, Madhya Pradesh. Copy of registration of the said Sangh is enclosed as Annx.P/1. However, there is no resolution of the Sangh authorising the petitioners to file this writ petition.
Shri Anoop Mishra prays for and is granted two weeks'time to file copy of authorisation.
List this case after two weeks.
(VIVEK AGARWAL) JUDGE A.Praj.
Signature Not Verified SAN Digitally signed by ASHWANI PRAJAPATI Date: 2023.03.27 19:05:18 IST