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Madhya Pradesh High Court

Syed Muzaffar Ali (Badshah Khan) vs Municipal Corporation Bhopal on 4 August, 2022

Author: Sheel Nagu

Bench: Sheel Nagu

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                               WP No. 8782 of 2014,
                            WP/08804/2014, WP/08838/2014, WP/08866/2014, WP/08922/2014,
                            WP/09037/2014, WP/09114/2014, WP/09145/2014, WP/09146/2014,
                            WP/09147/2014, WP/09204/2014, WP/09283/2014, WP/09290/2014,
                            WP/09298/2014, WP/09304/2014, WP/09346/2014, WP/09356/2014,
                            WP/09369/2014, WP/09406/2014, WP/09410/2014, WP/02974/2015,
                            WP/03314/2015, WP/05933/2015, WP/05934/2015, WP/06035/2015,
                            WP/14714/2015, WP/14718/2015, WP/07385/2018, WP/27044/2018

                          Dated : 04-08-2022
                                Ms. Shobha Menon, learned senior counsel with Ms. Anchal Saraf, Shri

                          D.K. Dixit, Shri Udayan Tiwari, Shri Siddhanth Kochar, Shri Neeraj Tiwari, Shri
                          Rajeev Mishra and Shri Ratnesh Kumar Yadav, learned counsel for the
                          petitioners in the respective petitions.
                                Shri    Naveen     Dubey,     learned   Government     Advocate   for   the
                          respondents/State.

Shri Arpan J. Pawar, learned counsel for the respondent/Municipal Corporation, Bhopal.

Since number of contentious issues are involved and there are large number of petitions, it would be appropriate that a tabular illustration of the factual matrix is submitted to the Court jointly by the parties.

Let joint synopsis be submitted by rival parties within two weeks. As prayed for by Shri Arpan J. Pawar, learned counsel appearing for the Municipal Corporation, Bhopal let these cases be listed in the week commencing 12.09.2022 alongwith the record of disposed of Writ Petition No.6145/2002 (PIL).

This adjournment is being given on the understanding that if the matters are not argued by the petitioners on the next date of hearing, then the cases Signature Not Verified Signed by: ASHISH KUMAR JAIN Signing time: 8/5/2022 6:20:24 PM 2 would be decided on the basis of available record.

Interim relief, if any, to continue till the next date of hearing.

                            (SHEEL NAGU)                                                   (VIRENDER SINGH)
                               JUDGE                                                            JUDGE

                          @shish




Signature Not Verified
Signed by: ASHISH KUMAR
JAIN
Signing time: 8/5/2022
6:20:24 PM