Madhya Pradesh High Court
Smt.Tarabai vs Indore Vikas Pradhikaran on 7 January, 2016
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W P No. 102 / 2016 07/01/2016 Mr. Lokendra Joshi, learned counsel for the petitioner. Learned counsel for the petitioner submits that the petitioner has challenged the Constitutional validity of the M.P. Nagar Tatha Gram Nivesh Adhiniyam and the matter has to be heard by the Division Bench.
Office is directed to verify the matter before the appropriate Division Bench.
(S. C. SHARMA) JUDGE KR