Madhya Pradesh High Court
Ruchi vs The State Of Madhya Pradesh on 5 October, 2020
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-9543-2020
The High Court Of Madhya Pradesh
WP-9543-2020
(RUCHI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
2
Indore, Dated : 05-10-2020
Heard through Video Conferencing.
Shri Jitendra Sharma, learned counsel for the Petitioner.
Shri Ayushyaman Choudhary, learned Panel Advocate for
respondents/State.
Shri Rishi Tiwari, learned counsel for the Respondent No.3.
The petitioner has filed the present petition alleging that the Municipal Corporation is not taking any action against the illegal colonizers, though the colonizers have not been made party in this petition.
Respondent No.3 has filed the return by submitting that the FIR has been lodged in Police Station Neelganga vide Crime No.606/2020 against two persons viz. Deepak Nikwal and Mohanlal Suryavanshi and now the prosecution is set in motion.
In view of the above, the relief claimed by the petitioner has been granted. Accordingly, this petition is disposed of. It is made clear that this Court has not expressed any opinion on the merits of the case.
(VIVEK RUSIA) JUDGE Alok Digitally signed by Alok Gargav Date: 2020.10.05 18:12:38 +05'30'