Madhya Pradesh High Court
Eco Vikas Samiti Range Survaya Shivpuri vs The State Of Madhya Pradesh on 30 June, 2014
W.P. No. 3122/2014
30/06/2014
Shri A. S. Chauhan, Advocate for the petitioner.
Shri Devendra Chobey, Dy. Govt. Advocate for the
respondent/State.
Learned counsel for the petitioner prays for withdraw this petition with liberty to assail the impugned order passed by SDO Pargana Shivpuri dated 5/5/2014 before the Collector in appeal under clause 12 of of the M.P. PDS Order 2009.
With the aforesaid liberty this petition is stands disposed of provided the petitioner submits an appeal within 15 working days from today.
(Sheel Nagu) Judge neetu