Madhya Pradesh High Court
Ram Kripal Yadav vs The State Of Madhya Pradesh on 23 January, 2018
HIGH COURT OF MADHYA PRADESH, PRINCIPAL
SEAT AT JABALPUR
WP No.209/2018
Jabalpur, Dated 23.01.2018
23.01.2018
Shri Praveen Verma, counsel for the petitioner.
Shri G.P. Singh, Government Advocate for the State.
Heard.
Learned counsel for the petitioner submits that
petitioner through his counsel preferred representations
Annexuyre P/5. Petitioner intends to resubmit said
representations alongwith copy of this order before
respondents No.3 and said authority be directed to decide it
in accordance with law.
Prayer is not opposed by Shri Singh. Accordingly, this petition is disposed of by directing the petitioner to resubmit the said representation alongwith copy of this order to the said respondents. In turn, the said respondents are directed to decide the representation by a reasoned order in accordance with law within 90 days. The outcome shall be communicated to the petitioner.
The petition is disposed of without expressing any view on the entitlement of the petitioner.
(Sujoy Paul) Judge YS/