Madhya Pradesh High Court
M/S Gsb Construction Pvt.Ltd. vs Jabalpur Devlopment Authy. on 12 January, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:2647
1 WP-4430-2008
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 12th OF JANUARY, 2026
WRIT PETITION No. 4430 of 2008
M/S GSB CONSTRUCTION PVT.LTD.
Versus
JABALPUR DEVLOPMENT AUTHY. AND OTHERS
Appearance:
Shri Sankalp Kochar - Advocate for the petitioner.
Shri Jubin Prasad - Advocate for the respondent No.1.
Shri Tapan Bathre - Panel Lawyer for the respondent No.2/State.
ORDER
The matter is taken up for hearing.
2. Learned counsel for the petitioner has submitted that the matter essentially pertains to the dispute regarding some part of the land as with regard to major portion of the land, the respondent No.1/Jabalpur Development Authority has already granted necessary permit. He has also drawn attention of the Court towards a communication i.e. letter dated 22.08.2025, which has been produced on record by way of I.A.No.22714/2025 (Annexure IA/2) issued by the respondent No.1/Jabalpur Development Authority whereby it is stated that as per guidelines of Collector, an amount of Rs.37,26,000/- is required to be deposited by the petitioner. He has further submitted that the respondents-authorities be directed to consider and decide the same before receiving the amount as Signature Not Verified Signed by: CHRISTOPHER PHILIP Signing time: 14-01-2026 11:13:45 NEUTRAL CITATION NO. 2026:MPHC-JBP:2647 2 WP-4430-2008 indicated by the authority and as such, the entire controversy can be resolved.
3. Learned counsel for the respondent No.1/Jabalpur Development Authority has submitted that with regard to four other portions of the land, the authority has already granted the NOC but for the area of 2228 sq.ft. of land, the necessary measurement by the competent revenue authority is required to be carried out. He has further submitted that the respondent No.1/Jabalpur Development Authority had requested the competent revenue authority to carry out the measurement for this particular land. However, still no action is taken by the revenue authority.
4. Learned counsel for the State has submitted that an appropriate direction may be given to the concerned revenue authority so that such process of measurement can be carried out and completed within a reasonable period of time.
5. In view of above, the Tehsildar, Jabalpur of particular area where the said land is situated shall carry out the measurement as expeditiously as possible preferably within a period of four weeks from today and submit a report before the respondent No.1/Jabalpur Development Authority by forwarding a copy of this order and present petition. On receipt of the said report, the respondent No.1/Jabalpur Development Authority will do the needful in the matter to accept the amount as mentioned in the communication dated 22.08.2025 from the petitioner and do the needful accordingly as indicated in the said communication. The said exercise shall be carried out by the respondent No.1/Jabalpur Development Authority Signature Not Verified Signed by: CHRISTOPHER PHILIP Signing time: 14-01-2026 11:13:45 NEUTRAL CITATION NO. 2026:MPHC-JBP:2647 3 WP-4430-2008 within four weeks thereafter from the date of receipt of said report.
6. With the aforesaid directions, the prayer made in the present petition is almost satisfied.
7. Consequently, the petition is disposed of in terms of above directions.
(SANDEEP N. BHATT) JUDGE C Signature Not Verified Signed by: CHRISTOPHER PHILIP Signing time: 14-01-2026 11:13:45