Madhya Pradesh High Court
Radhasoami Satsang Sabha vs The State Of Madhya Pradesh on 22 June, 2016
WP-17669-2015
(RADHASOAMI SATSANG SABHA Vs THE STATE OF MADHYA PRADESH)
22-06-2016
Shri Rajendra Tiwari, Senior Advocate with Ms.Nidhi
Verma for the petitioners.
Shri Samdarshi Tiwari, Deputy Advocate General for the
respondents/State.
Keeping in view the counter affidavit filed by the respondents and the undertaking given therein to say that within a period of 30 days from the date of passing of the order by this court, a notification de-notified the area in question shall be issued , we dispose of this petition with direction to the competent authority of the State Government to issue notification as indicated in the counter affidavit filed within a period of 30 days from the date of receipt of the certified copy of this order.
In case notification as undertaken is not issued, liberty is granted to the petitioners to mention the same, on which proceedings shall be re-opened. That apart after issuing of the notification in case any further grievance subsists, the petitioners are granted liberty to challenge the same afresh in accordance with law.
With the aforesaid, this petition stands disposed of. C.C. as per rules.
(RAJENDRA MENON) (ANURAG SHRIVASTAVA) ACTING CHIEF JUSTICE JUDGE