Madhya Pradesh High Court
Dr. (Smt) Rakhee Sharma vs The State Of Madhya Pradesh Thr on 27 April, 2016
W.P.2846/2016
27.04.2016
Shri V.K.Bhardwaj, learned senior counsel, with Shri
Raju Sharma and Shri A.V.Bhardwaj, counsel for the
petitioner.
Learned senior counsel for the petitioner prays that
he be permitted to implead State of M.P. through Principal
Secretary, Public Works Department. Let the necessary
amendment in the cause title be carried out by learned
senior counsel for the petitioner today itself.
Notice on behalf of respondents No.1, 3 and newly
added respondent No.5 is accepted by Shri Praveen Newaskar, learned Govt. Advocate. Let three sets of writ petition alongwith annexures be supplied to learned Govt. Advocate during the course of the day.
On payment of P.F. by registered AD post by tomorrow, issue notice of the writ petition to respondent No.4/Municipal Corporation, Gwalior. In addition, it will be open to the petitioner to serve the Municipal Corporation, Gwalior, by Dasti.
Heard on the question of interim relief. After hearing the learned counsel for the parties, learned Govt. Advocate is directed to seek instructions with regard to installation of rain water harvesting system in respect of the buildings mentioned in relief clause 11(v).
As prayed, let the writ petition be listed on 3rd May, 2016.
Typed copy of this order be supplied to learned Govt. Advocate during the course of the day.
(Alok Aradhe) (Vivek Agarwal)
Judge Judge
ms/-