Madhya Pradesh High Court
M/S Catholic Diocesan Of Indore vs The State Of Madhya Pradesh on 4 September, 2015
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W P No. 6105 / 2015
04/09/2015
Mr. Brian Da'Silva, learned senior counsel
appearing with Mr. Amit K. Upadhyay, Advocate for the
petitioners.
Mr. Rohit Mangal, learned counsel for the
respondent - State.
Issue notice to the respondents. PF within a week. Failing which the petition shall stand dismissed without reference to the Court.
The contention of the learned senior counsel for the petitioners is that inspite there being judgment on the subject in the case of Little Angels Shiksha Samiti Vs. State of Madhya Pradesh and others (W.P. No. 2450 / 2012), the Collector has passed the impugned order dated 7/8/2015. It has also been stated that FIR has also been lodged against the School.
Keeping in view the aforesaid, learned senior counsel for the petitioner has been able to make out a prima facie case for grant of interim relief.
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Resultantly, operation of the impugned order dt. 30/4/2015 and 7/8/2015 are stayed till the next date of hearing.
It is further clarified that there will be no coercive action against the petitioners till the next date of hearing.
List on 15/12/2015. Certified copy, today.
(S. C. SHARMA) JUDGE KR