Madhya Pradesh High Court
Maa Narmada Ji Rastra Pita Mahatma ... vs The State Of Madhya Pradesh on 15 March, 2021
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-5875-2021
The High Court Of Madhya Pradesh
WP-5875-2021
(MAA NARMADA JI RASTRA PITA MAHATMA GANDHI AADIVASI MATSYA MARYADIT SAHKARI
SAMITI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Jabalpur, Dated : 15-03-2021
Shri Parag S. Chaturvedi, learned counsel for the petitioner.
Shri Pramod Saxena, learned Government Advocate for the State.
Petitioner has filed this writ petition being aggrieved by the fact that
recommendation has been made by the respondent no.5 for allotment of
Bandha/water body of respondent no.6.
It is submitted by counsel for the petitioner that petitioner's Society qualifies for grant of lease to them, but contrary to the directions issued by the State Government recommendation has been made in favour of the respondent no.6. He has also preferred a representation before the Collector, Dindori, but same has not been considered. Counsel for the petitioner makes a limited prayer that respondent no.2/Collector, Dindori may be directed to consider and decide the representation preferred by the petitioner after giving an opportunity of hearing.
Considering the aforesaid prayer made by counsel for the petitioner, this writ petition is disposed off with direction to the respondent no.2/Collector Dindori to decide the representation preferred by the petitioner within a period of 45 days from the date of receipt of certified copy of the order passed today and service of notice to respondent no.6 for hearing. While deciding the representation, respondent no.6 shall also be given an opportunity of hearing before the Collector, Dindori.
With the aforesaid direction, writ petition is disposed off.
(VISHAL DHAGAT) JUDGE DUBEY/-
Signature SAN Not Verified Digitally signed by ARVIND KUMAR DUBEY Date: 2021.03.15 17:11:30 IST