Madhya Pradesh High Court
Mahaveer Prasad Sharma vs The District Collector on 6 September, 2017
WP-8721-2017
(MAHAVEER PRASAD SHARMA Vs THE DISTRICT COLLECTOR)
06-09-2017
Shri Ashish Trivedi, learned counsel for petitioner. I.A.No.10985/2017, an application for amendment in the memo of petition.
Considered allowed.
Let amendment be carried out within a period of seven days and amended petition be filed within the said period.
List thereafter for hearing on admission.
(SANJAY YADAV) JUDGE anand