Madhya Pradesh High Court
Mahesh Chandra Saxena vs The State Of M.P. Throuhg Principal ... on 17 October, 2023
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 26341 of 2023
(MAHESH CHANDRA SAXENA Vs THE STATE OF M.P. THROUHG PRINCIPAL SECRETARY PANCHAYAT
AND RURAL DEVELOPMENT DEPARTMENT AND OTHERS)
Dated : 17-10-2023
Shri Aviral Vikas Khare, counsel for the petitioner.
Heard on the question of admission.
Let notice be issued to the respondents on payment of process fees
within one week, returnable within four weeks.
(SUBODH ABHYANKAR) JUDGE krjoshi Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 18-10-2023 10:14:48