Madhya Pradesh High Court
Pooja Mahila Swa Sahayata Samooh ... vs The State Of Madhya Pradesh on 23 November, 2015
WP-5781-2015
(POOJA MAHILA SWA SAHAYATA SAMOOH KHALODH Vs THE STATE OF MADHYA
PRADESH)
23-11-2015
None for the petitioner.
Shri Santosh Yadav, Panel lawyer along with Shri J.P.Yadav,
SDM Manpur for the respondents.
The explanation submitted by respondent No.4 for recalling of the order dated 4.11.2015 is found to be totally unsatisfactory. The Collector, Umariya is a party in the writ petition and according to the information given by learned counsel appearing for the State, the order dated 15.10.2015 was communicated to the said Collector on 19.10.2015 itself. There is no submission made in the application as to what was done by the said authority to comply with the order of this Court and why the order was issued only on 02.1.2015, which was not served on the respondent No.4 well within time i.e before 4.11.2015.
Let an affidavit of the Collector, Umariya explaining this be filed within fifteen days. In case the explanation to that effect is not filed, this Court will not hesitate in taking suitable action against the erring officials. Respondent No.4 to remain present on that date.
List on 14.12.2015.
(KESHAV KUMAR TRIVEDI) JUDGE