Madhya Pradesh High Court
Bhudhsen Sondhiya vs The State Of Madhya Pradesh on 29 June, 2015
WP-9379-2015
(BHUDHSEN SONDHIYA Vs THE STATE OF MADHYA PRADESH)
29-06-2015
Heard Shri R.K. Thakur, learned counsel for the
petitioners on admission and grant of interim relief.
The petitioners have filed this petition being aggrieved
by the notice issued to the petitioners dated 4.6.2015
whereby the respondents/authorities have arbitrarily
fixed the price of the shop at Rs. 18,58,000/- and have asked the petitioners either to pay the price of the shop or to vacate the same.
It is submitted that the price fixed by the respondents/authorities is unreasonable and unrealistic and has been fixed without looking into the market realities or the price fixed by the Collector under the notification issued by him. It is further stated that the attempt of the authorities is only to dispossess the petitioners by adopting such devious tactics, which is contrary to law.
It is also stated that the petitioners representation is pending decision before the respondents/authorities but the same has not been considered and decided by the authority till date, hence the respondents/authorities be directed to consider and decide the same in accordance with the principle recognized by law and by exercising reasonable criteria.
Having heard the learned counsel for the parties, the petition filed by the petitioners is disposed of with a direction to the effect that in case the petitioners file a certified copy of the order passed today and a copy of the petition before the respondents/authorities within two weeks from today, the representation of the petitioners shall be considered and decided by the authority concerned as expeditiously as possible in accordance with law and till the decision on the petitioners' representation, the respondents/authorities shall not take any coercive steps against the petitioners pursuant to the impugned notice.
However, it is made clear that this court has not expressed any opinion on the merits of the case and therefore the authority concerned while deciding the petitioners representation would be at liberty to take into consideration all facts and facets of the case and thereafter either accept or reject the same in accordance with law.
With the aforesaid directions, the petition filed by the petitioners stands disposed of.
C.C. as per rules.
(RAVI SHANKAR JHA) JUDGE