Madhya Pradesh High Court
Priya Swa Sahayata Samooh Gouri Thr Its ... vs The State Of Madhya Pradesh on 4 November, 2022
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
ON THE 4th OF NOVEMBER, 2022
WRIT PETITION No. 6892 of 2021
BETWEEN:-
PRIYA SWA SAHAYATA SAMOOH GOURI
THROUGH ITS PRESIDENT LALITA TIWARI D/O
SITA PRASAD TIWARI, AGED ABOUT 50 YEARS,
R/O VILL. GOUREI, TEH, HANUMANA,
DISTT.REWA (MADHYA PRADESH)
.....PETITIONER
(BY SHRI ARPIT KUMAR PANDEY - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THR
COLLECTOR REWA, DISTT.REWA (MADHYA
PRADESH)
2. SUB DIVISIONAL OFFICER, REVENUE SUB
DIVISION HANUMANA, DISTT. REWA (MADHYA
PRADESH)
3. JANPAD PANCHAYAT THROUGH CHIEF
EXECUTIVE OFFICER JANPAD PANCHAYAT
HANUMANA DISTT. REWA (MADHYA PRADESH)
4. MINAKSHI SEWA SAHAYATA SAMOOH GOURI
THR. ITS PRESIDENT SMT. JOKHANI DWIVEDI
W/O JAMUNA PRASAD, R/O VILL. GOURI, TAH.
HANUMANA DISTT. REWA (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI LALIT JOGLEKAR - GOVERNMENT ADVOCATE)
This petition coming on for admission this day, th e court passed the
following:
ORDER
In spite of time granted to the petitioner to produce the resolution showing authorization in favour of the petitioner to file this petition, the same 2 has not been filed.
In absence of any resolution, this petition is not maintainable. Accordingly, the same is hereby dismissed. However, the petitioner would be at liberty to file appropriate proceedings.
(S. A. DHARMADHIKARI) JUDGE ashish Digitally signed by ASHISH KUMAR LILHARE Date: 2022.11.04 17:07:22 +05'30'