Madhya Pradesh High Court
Anand V.Bhardwaj vs The State Of Madhya Pradesh on 30 July, 2018
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THE HIGH COURT OF MADHYA PRADESH
WP-4869-2009
(ANAND V.BHARDWAJ Vs THE STATE OF MADHYA PRADESH & OTHERS)
Gwalior, Dated : 30.07.2018
Shri V.K. Bharadwaj, learned senior counsel with
Shri Raju Sharma, learned counsel for the petitioner.
Shri Praveen Newaskar, learned Government
Advocate for the respondents/State.
The status report is filed where-from it appears that the Collector in exercise of suo moto revisional powers issued notices to the occupiers of the land in question. It is further borne out from the status report filed by the State that the matter has traveled to Board of Revenue. It is, however, submitted by learned Government Advocate that with the amendment in Board of Revenue whereby the powers of Board of Revenue to entertain revision is withdrawn, the matter is likely to be relegated to the Collector and after its repatriation the Collector would proceed further.
At this stage, learned senior counsel appearing for the petitioner submits that the respondents/State 2 THE HIGH COURT OF MADHYA PRADESH WP-4869-2009 (ANAND V.BHARDWAJ Vs THE STATE OF MADHYA PRADESH & OTHERS) of M.P. has stopped further construction of the district court building.
Learned Government Advocate to seek instruction and place on record the status report qua the construction of district court building.
List next week.
(Sanjay Yadav) (S.A. Dharmadhikari)
Judge Judge
Aman
Digitally signed by AMAN TIWARI
Date: 2018.07.31 10:29:06 -07'00'