Madhya Pradesh High Court
Balbahadur Singh vs The State Of Madhya Pradesh on 26 August, 2015
WP-13674-2015
(BALBAHADUR SINGH Vs THE STATE OF MADHYA PRADESH)
26-08-2015
Shri Wakil Khan, learned counsel for the petitioner.
Shri Vikram Johri, learned P. L. for the respondent/ State.
Heard on the question of admission.
The grievance of the petitioner in this petition is that the petitioner has made a complaint against respondent No.3 for taking action because he is facing the criminal trial for commission of offence punishable under Section 259 of IPC. But no action has been taken by the authority, copy of the complaint has been filed as Ann. P.1 along with the petition.
In this view of the matter, this petition is disposed of with a direction to the Collector/ Respondent No.2 to consider aforesaid complaint of the petitioner in accordance with law within a period of two months from the days of receipt of certified copy of this order.
It is hereby clarified that this Court has not expressed any opinion about merits of the case.
No order as to costs.
C. C. as per rules.
(S.K. GANGELE) JUDGE kkc