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Madhya Pradesh High Court

Stone House vs The National Board Of Wild Life(Nbwl) on 22 February, 2022

Author: Chief Justice

Bench: Ravi Malimath, Milind Ramesh Phadke

                                 1
     IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
                                BEFORE
                 HON'BLE SHRI JUSTICE RAVI MALIMATH,
                             CHIEF JUSTICE
                                   &
              HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                        ON THE 22nd OF FEBRUARY, 2022

                      WRIT PETITION No. 4554 of 2010

        Between:-
        STONE HOUSE S/O THROUGH ITS PARTNER
        ROBIN KHATRI S/O GULSHAN KHATRI, AGED 26
        YEARS, R/O HOUSE NO.2, ADARSH CLOTH MILL
        COLONY, NEAR RAILWAY CROSSING, BAHODAUR,
        GWALIO

                                                             .....PETITIONER
        (SHRI D.P. SINGH - ADVOCATE - ABSENT )

        AND

1.      THE NATIONAL BOARD OF WILD LIFE (NBWL)
        PARYAVARAN BHAWAN, CGO COMPLEX, LODHI
        ROAD, NEW DELHI

2.      STATE BOARD FOR WILD LIFE (SBWL) VALLABH
        BHAWAN, BHOPAL, M.P.

3.      STATE OF M.P., THROUGH ITS PRINCIPAL
        SECRETARY, FOREST DEPARTMENT, VALLABH
        BHAWAN, GOVT. OF M.P., MANTRALAYA, BHOPAL.

4.      CHIEF CONSERVATOR OF FOREST, VALLABH
        BHAWAN, BHOPAL

5.      DIVISIONAL   FOREST          OFFICER    GWALIOR
        DIVISION, GWALIOR M.P.

6.      COLLECTOR, DISTRICT GWALIOR, GWALIOR M.P.

7.      SUPERINTENDENT,     STONE               CHIRAIYA
        ABHYARNYA, GHATIGAON, M.P.

8.      GRAM PANCHAYTA GHATIGAON, THROUGH ITS
        SECRETARY, DISTRICT GWALIOR, M.P.

                                                           .....RESPONDENTS
        (SHRI DEEPAK KHOT - GOVT. ADVOCATE FOR
        RESPONDENTS NO. 2 TO 6)

     This petition coming on for hearing this day, Hon'ble Shri Justice Ravi
Malimath, Chief Justice passed the following:
                                  ORDER

Respondents' counsel submits that due to lapse of time this petition has become infructuous.

Hence, the petition is dismissed as such.

(RAVI MALIMATH) (MILIND RAMESH PHADKE) CHIEF JUSTICE JUDGE yog YOGESH VERMA 2022.02.23 VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00' 11:53:24 +05'30'