Madhya Pradesh High Court
Radhasoami Satsang Sabha Dayalbag Agra vs The State Of Madhya Pradesh on 10 May, 2023
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 10193 of 2023
(RADHASOAMI SATSANG SABHA DAYALBAG AGRA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 10-05-2023
Ms. Nidhi Verma - Advocate for the petitioner.
Shri G.P. Singh - Government Advocate for the State.
Petitioner has filed this petition under Article 226 of the Constitution of
India challenging order dated 29.11.2022 (Anneuxre-P/1).
Learned counsel appearing for petitioner submitted that Revenue
Authorities are proceeding as a fresh lease is to be granted to petitioner. They
are violating the Rules which are prescribed for renewal of lease.
Issue notice to the respondents on payment of process fee within seven
days by both modes, returnable within four weeks.
(VISHAL DHAGAT) JUDGE shabana Digitally signed by SHABANA ANSARI Date: 2023.05.10 16:27:55 +05'30'