Madhya Pradesh High Court
Kamal Sharma vs The State Of Madhya Pradesh on 25 March, 2025
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2025:MPHC-GWL:7054
1 WP-17590-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 25th OF MARCH, 2025
WRIT PETITION No. 17590 of 2024
KAMAL SHARMA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Santosh Agrawal - advocate for the petitioner.
Shri Kk Prajapati Ga appearing on behalf of Advocate General.
Hemant Singh Rana, learned counsel for the respondent [R-4].
ORDER
The present petition under Article 226 of the Constitution of India has been preferred seeking a limited prayer that the respondent/Collector may kindly be directed to decide the application under Section 115 of MPLRC filed by the petitioner, as the respondent/Collector is sitting tight over the matter and had not decided the representation till date. Therefore, if directions are issued to the respondent/Collector to decide the same, the grievance of the petitioner would be redressed.
Per contra, learned Government Advocate has no objection if such directions are issued to the respondent/Collector for deciding the application.
Looking to the innocuous prayer made by the counsel for the petitioner, the petition is disposed of with the direction to respondent/Collector to decide the application under Section 115 of MPLRC Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 3/26/2025 10:23:20 AM NEUTRAL CITATION NO. 2025:MPHC-GWL:7054 2 WP-17590-2024 filed by the petitioner as expeditiously as possible preferably within a period of four weeks from the date of receipt of certified copy of the order.
With the aforesaid, the petition stands disposed of. E-copy/Certified copy as per rules and directions.
(MILIND RAMESH PHADKE) JUDGE Chandni Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 3/26/2025 10:23:20 AM