Madhya Pradesh High Court
Dilip Marmat vs Collector on 14 October, 2022
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 22876 of 2022
(DILIP MARMAT Vs COLLECTOR AND OTHERS)
Dated : 14-10-2022
Shri Ayur Jain, learned counsel for the petitioner.
Shri Girish Kekre, learned Govt. Advocate for the respondents/State on
advance copy.
Learned counsel for the petitioner is heard on the question of admission. Let notice be issued to the respondents on payment of process fee within seven days by registered A.D. mode.
Notice be made returnable within six weeks. By way of interim measure, it is directed that the order passed by the Sub Divisional Officer on 02.05.2022 (Annexure P/2) shall remain stayed and no proceeding of eviction of the petitioner shall be initiated in pursuance to the said order till the next date of hearing.
List this matter in the week commencing 28.11.2022. Certified Copy as per rules.
(SANJAY DWIVEDI) JUDGE rao SATYA SAI RAO 2022.10.14 17:38:14 +05'30'