Madhya Pradesh High Court
Dhirendra Kumar Shukla vs Indore Municipal Corporation on 17 January, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
1
The High Court Of Madhya Pradesh
WP No. 846 of 2022
(DHIRENDRA KUMAR SHUKLA Vs INDORE MUNICIPAL CORPORATION AND OTHERS)
Indore, Dated : 17-01-2022
Heard through Video Conferencing.
Ms. Pranjali Yajurvedi, learned counsel for the Petitioner.
Shri Kamal Nayan Airen, learned counsel for the Respondent 1 and 2.
The petitioner has filed this petition alleging that the respondent No.3 has raised illegal construction contrary to sanction map and despite of various complaints, the respondent No.1 and 2 are not taking any action against him, therefore, petition may be disposed of by directing the respondent No.1 and 2 to decide the representation.
The petitioner comes under the category of "any person" under Section 307 (5) of M.P. Municipal Corporation Act, 1956. If the petitioner is aggrieved any violation of provision of M.P. Municipal Corporation Act by the respondent No.3, then he is having remedy to approach District Court under the aforesaid provision.
The Full Bench of this Court in Case of Dilip Kaushal and another Vs. State of M.P. and others 2008 (3) JLJ 171 has held that under Section 307 (5) of the Act, 1956 the word ‘any other person’ includes all persons other than a corporation.
In view of the above, petition is disposed of.
(VIVEK RUSIA)
JUDGE
Praveen
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN PRAVEEN NAYAK
Date: 2022.01.18
19:27:13 IST