Supreme Court - Daily Orders
M/S Shanti Construction vs The State Of M.P on 23 February, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
ITEM NO.23 COURT NO.6 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Diary No. 7442 of 2026
[Arising out of impugned final judgment and order dated 28-10-2025
in WP No. 40902/2025 passed by the High Court of Madhya Pradesh at
Indore]
M/S SHANTI CONSTRUCTION & ORS. Petitioner(s)
VERSUS
THE STATE OF M.P & ORS. Respondent(s)
FOR ADMISSION and I.R.
IA No. 46641/2026 - CONDONATION OF DELAY IN FILING
IA No. 46644/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 46642/2026 - EXEMPTION FROM FILING O.T.
IA No. 46638/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES
Date : 23-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) : Mr. Rahul Kaushik, Sr. Adv.
Mr. Anirudh Sanganeria, AOR
Mr. Bikram Singh Patel, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. It is an admitted fact that the petitioners’ appeal against the order dated 25.07.2025 is pending consideration before the statutory authority. In the meanwhile, respondent no. 5 applied for demarcation of scheduled land for carrying out road Signature Not Verified construction and stone and murram quarry and the Naib Tehsildar Digitally signed by Jayant Kumar Arora Date: 2026.02.25 18:39:41 IST Reason: passed an order dated 03.10.2025 directing demarcation. The petitioners, instead of filing an appeal against the said order, 2 approached the High Court under Article 226 of the Constitution, which came to be dismissed by the order impugned before us.
3. Without expressing any opinion on the merits of the case, we permit the petitioners appeal against the order dated 03.10.2025, and the said appeal can be heard along with the other connected matter and disposed of expeditiously, preferably within three months from the date of filing of the appeal.
4. With these observations, the Special Leave Petition is disposed of.
5. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (MANOJ KUMAR) ASTT. REGISTRAR-cum-PS COURT MASTER