Madhya Pradesh High Court
Krishna Kumar Garg vs Municipal Corporation Singrouli on 15 April, 2015
WP-5103-2015
(KRISHNA KUMAR GARG Vs MUNICIPAL CORPORATION
SINGROULI)
15-04-2015
Shri Arvind Pathak, learned counsel for the petitioners.
Smt. Sonali Shrivastava, learned Panel Lawyer for respondent No.4.
By this petition, the petitioner, inter-alia, is seeking direction to the respondents to issue allotment letter in favour of the petitioner in relation to additional land beside Bilonji Bhukhand No.258, additional land beside Ganiyari Bhukhand No.11 and additional land beside Bilonji Bhukhand No.248 akin to other similarly situated persons.
Learned counsel for the petitioner submit that to ventilate his grievance, the petitioner has submitted representation Annexure-P/4 to respondent No.2 and the same has not been considered and decided till date, however, the aforesaid authority be directed to consider and decide the said representation submitted by the petitioner within a stipulated time period by a speaking order.
In view of aforesaid submissions made by learned counsel for the petitioner and on perusal of the record, the writ petition is disposed of with direction to respondent No.2 to consider and decide the representations Annexure-P/4 submitted by the petitioner within a period of one month from the date of receipt of certified copy of the order passed today by a speaking order. It is made clear that this Court has not expressed any opinion on the merit of the case.
With the aforesaid, the writ petition is disposed of.
Certified copy as per rules.
(VANDANA KASREKAR) JUDGE