Madhya Pradesh High Court
Dr. Akbar Ali vs The State Of Madhya Pradesh on 27 March, 2015
W.P. Nos.6145/2002, 8782/2014, 8804/2014, 8838/2014, 8866/2014, 8922/2014, 9037/2014, 9114/2014, 9145/2014, 9146/2014, 9147/2014, 9204/2014, 9283/2014, 9290/2014, 9298/2014, 9304/2014, 9346/2014, 9356/2014, 9369/2014, 9406/2014, 9410/2014, 2974/2015 & 3314/2015 27.03.2015 Parties through their counsel.
Counsel for the State submits that the State Authority has already passed final order rescinding the permission granted by the Corporation on case to case basis. Copy of those orders are already placed on record along with I.A. No.964/2015. The said I.A. is allowed.
Counsel appearing for the occupants submits that they may consider of filing substantive writ petitions to challenge the order passed by the Government in respect of permission granted in favour of the concerned occupant. Since overlapping questions will arise for consideration in those proceedings, those petitions should be linked along with this P.I.L. for consideration on the next date of hearing.
To be listed on 17.04.2015.
Shri D.K. Dixit, learned counsel appearing for the petitioners/occupants submits that he has already amended the writ petitions bearing W.P. Nos.8804/2014, 8838/2014 & 8922/2014. Those writ petitions will also be considered along with the P.I.L. Ad-interim order to continue till next date.
(A.M. Khanwilkar) (K.K. Trivedi)
Chief Justice Judge
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