Madhya Pradesh High Court
Amit Gupta vs Santosh on 1 November, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 23952 of 2022
(AMIT GUPTA Vs SANTOSH AND OTHERS)
Dated : 01-11-2022
Shri Avinash Zargar, learned counsel for the petitioner.
Shri Pushpendra Yadav, learned counsel for the respondents No.1 to 3
on caveat.
Let a copy of the petition along with all annexures be supplied to Shri Pushpendra Yadav. He may file his response.
Shri Avinash Zargar prays for time to go through the High Court Rules and address this Court on the maintainability of the writ petition under Article 226 of Constitution inasmuch as this petition is filed against the orders of the revenue authorities which are quasi judicial authorities.
List next week.
(VIVEK AGARWAL) JUDGE pp Signature Not Verified SAN Digitally signed by PUSHPENDRA PATEL Date: 2022.11.01 18:58:56 IST