Indian Kanoon - Search engine for Indian Law

Madhya Pradesh High Court

The Pesa Act Gram Sabha Samity vs The State Of Madhya Pradesh on 11 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                               THE HIGH COURT OF MADHYA PRADESH
                                                      [COMMON CONDITIONAL ORDERS]
                                 MATTERS NOTIFIED AT SERIAL Nos. 1001 to 1015, 1017 to 1032 ON THE
                                                            BOARD DATED 11-03-2025
                                Dated: 11-03-2025
                                        The Court proposes to pass this common conditional order to obviate passing
                                of identical conditional order in these matters involving similar office
                                objection/default.
                                        In all these matters, due to non-removal of office objection within the
                                prescribed time as per the Rules, the concerned matter was placed before the Registrar
                                in the first instance. The Registrar granted sufficient time to the
                                petitioner(s)/applicant(s)/appellant(s) to cure the defect/office objection, however, due
                                to non-removal of office objection/default within the prescribed time, the concerned
                                matter was required to be once again listed before the Court. The Court granted
                                further time, by passing common order on the earlier occasion.
                                        In spite of repeated opportunity (three times-one under Rules, second by the
                                Registrar and third by Court), the petitioner(s)/applicant(s)/appellant(s) has failed to
                                cure the office objection/default. As a result, by way of indulgence and last
                                opportunity, in terms of this order, SIX WEEKS' further time is granted to the
                                petitioner(s)/ applicant(s)/appellant(s) in the respective matters to remove office
                                objection/default and make the matter ready for further hearing within that time,
                                failing which the concerned petition/ application/appeal shall stand dismissed for non-
                                prosecution without further reference to the Court.
                                        Provided, however, in cases, where the objection/default is about non-
                                service of any of the respondent, on expiry of the extended period, the concerned

matter will stand dismissed for non-prosecution only against the unserved respondent(s), without further reference to the Court. The matter would then proceed against the remaining respondent(s).

In cases where the office objection/default has already been cured before passing of this order, it will be open to the concerned party to bring that fact to the notice of the Registrar (Judicial-II), who may examine the same and proceed with the matter as per the listing scheme, if ready for hearing.

If the office objections are removed within the time extended in terms of this order, the concerned matter(s) be made returnable on the date notified hereafter.

S. No. Cases as per cause list No. Returnable Date 1 1001 to 1015, 1017 to 1020 28-04-2025 2 1021 to 1032 29-04-2025 (VIVEK AGARWAL) JUDGE PP.