Madhya Pradesh High Court
Ghanshyam vs The State Of Madhya Pradesh on 1 August, 2018
1 WP-17087-2018
The High Court Of Madhya Pradesh
WP-17087-2018
(GHANSHYAM Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 01-08-2018
Shri Bhupendra Mishra, learned counsel for the petitioner.
Shri Pradeep Singh, learned Government Advocate for the
respondents-State.
Heard.
Shri Mishra by placing reliance on 2013 RN 371 (Phool Chand & Ors. vs. State of M.P. & Ors.) submits that for the present grievance, petitioner has preferred application which may be directed to be decided by the Competent Authority within a reasonable time.
The other side has no objection.
Accordingly, this petition is disposed of by directing the petitioner to file a comprehensive representation alongwith copy of this order before the Competent Authority. In turn, the Competent Authority shall consider the claim of the petitioner in accordance with law and take a decision by passing a reasoned order within 90 days. The outcome shall be communicated to the petitioner.
The petition is disposed of without expressing any opinion on the merits of the case.
C.C. as per rules.
(SUJOY PAUL) JUDGE mohsin Digitally signed by MOHAMMED MOHSIN QURESHI Date: 01/08/2018 14:45:14