Madhya Pradesh High Court
Solat Bee vs Urban Administration Departmetn on 3 December, 2019
Author: S.C.Sharma
Bench: S.C.Sharma
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
(-1-)
W.P. No.26286/2019
Solat Bee and another
Vs.
State of Madhya Pradesh and others
Indore, dated: 03.12.2019
Parties through their counsel.
The petitioner before this Court has stated in the writ
petition that he is the title holder of the property and has
carried out the construction on the basis of sanctioned plan
and in spite of the aforesaid, the structure of the petitioner
has been demolished.
This Court has already granted stay in an identical
matters. Resultantly, the respondent shall not carryout the
demolishing activities till the next date of hearing.
Issue notice to the respondents on payment of P.F. within a week, failing which the present petition shall stand dismissed without reference to this Court.
List the matter on 07.01.2020.
C.C. as per rules.
(S.C. Sharma) (Shailendra Shukla)
Judge Judge
N.R.
Digitally signed by NARENDRA
KUMAR RAIPURIA
Date: 2019.12.04 18:46:19 +05'30'