Madhya Pradesh High Court
Radhasoami Satsang Sabha vs The State Of Madhya Pradesh on 24 November, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-17669-2015
(RADHASOAMI SATSANG SABHA Vs THE STATE OF MADHYA PRADESH)
16
Jabalpur, Dated : 24-11-2017
None for the petitioner.
Shri B.D. Singh, Government Advocate for the
respondents/State.
Learned counsel for the State points out that the claim of the petitioner is for denotification of the Forest land but such notification cannot be published by the State Government without clearance from the Central Government and that Central Government is not a party to the writ petition.
Since none is present on behalf of the petitioner, list after four weeks.
(HEMANT GUPTA) (RAJEEV KUMAR DUBEY)
CHIEF JUSTICE JUDGE
S/