Madhya Pradesh High Court
M/S Gsb Construction vs The State Of Madhya Pradesh on 19 January, 2026
Author: Vishal Mishra
Bench: Vishal Mishra
NEUTRAL CITATION NO. 2026:MPHC-JBP:4756
1 WP-1346-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 19th OF JANUARY, 2026
WRIT PETITION No. 1346 of 2026
M/S GSB CONSTRUCTION
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Dinesh Kumar Upadhyay - Advocate for petitioner.
Shri Alok Agnihotri - Govt. Advocate for respondents/State.
ORDER
This petition is filed seeking the following reliefs :
(i) To issue a writ in the nature of mandamus to direct the Respondent to rectification of land use from industrial to residential plots situated in Revenue Village Madhotal Jabalpur old Khasra No. 202/1 and 204/8 new Khasra No. 202/14 and 204/37 total area 36192 sq. ft.
(ii) Any other relief which this Hon'ble Court deem fit may also be granted.
2. It is pointed out that representations have been filed by the petitioner before the respondent-authority concerned in terms of Annexure P/7 which are pending consideration and have not been decided till date. An innocuous prayer is made to direct the respondent No.2-Joint Director (I.T.) Town and Country Planning Bhopal (M.P.) to consider and decide the pending representations expeditiously.
3. Counsel appearing for the respondents/State has no objection to the innocuous prayer made by the petitioner's counsel.
4. In such circumstances, this petition is disposed of by directing the Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-01-2026 18:39:33 NEUTRAL CITATION NO. 2026:MPHC-JBP:4756 2 WP-1346-2026 petitioner to file a certified copy of this order to the respondent No.2 who, in turn, is directed to consider and take a final decision on the pending representations (Annexure P/7) within a period of 90 days from the date of receipt of certified copy of this order giving audience to the petitioner.
5. Needless to mention that this Court has not expressed any opinion on the merits of the case.
6. Accordingly, the petition is disposed of finally in above terms.
(VISHAL MISHRA) JUDGE VV Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-01-2026 18:39:33