Madhya Pradesh High Court
Hafiz Shamsher Ahmad vs Principal Secretary The State Of Madhya ... on 9 April, 2014
W.P. No.2790/2010
09.04.2014
Shri N.S. Ruprah, learned counsel for the petitioner.
Shri Swapnil Ganguly, learned Dy. Government Advocate for
the respondents/State.
Heard counsel for the parties.
Counsel for the State has brought to our notice the communication dated 29th July, 2013 sent to all the Collectors in the State by the Additional Chief Secretary, Government of Madhya Pradesh.
In view of the said dispensation, earlier arrangement of Below Poverty Line (BPL) and Antyodayo Anna Yojana (AAY) is no more in vogue and the mechanism provided under the circular is in force since then. In other words, this petition has become infructuous, disposed of accordingly.
(A.M. Khanwilkar) (K.K. Trivedi)
Chief Justice Judge
snb/-