Madhya Pradesh High Court
Saligram Sharma vs The State Of Madhya Pradesh Thr on 28 August, 2015
1
W.P.No.5743/2015 (Saligram Sharma v. State of M.P. & Ors.)
28/08/2015
Shri Neerendra Sharma, Advocate for the petitioner.
Smt. Sangeeta Pachauri, Government Advocate for
the respondents/State.
Heard.
The grievance of the petitioner is that he preferred repeated representations before the police authority for providing him protection to cultivate on his agricultural land but no action has been taken on said representations.
Considering the aforesaid, I deem it proper to dispose of this petition by directing the petitioner to re- submit, Annexure P-3, dated 13.08.2015 alongwith copy of this order before the Superintendent of Police, Gwalior. In turn, the said authority is directed to look into the representation and deal with it, in accordance with law, expeditiously.
With the aforesaid and without expressing any opinion on the merits of the case this petition stands disposed of.
(SUJOY PAUL)
(ra) Judge