Madhya Pradesh High Court
Smt. Savita Joshi vs The State Of Madhya Pradesh on 25 February, 2022
1
IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE PURUSHAINDRA KUMAR KAURAV
ON THE 25th OF FEBRUARY, 2022
WRIT PETITION No. 7482 of 2021
Between:-
SMT. SAVITA JOSHI W/O SHRI BHASKAR JOSHI ,
AGED ABOUT 72 YEARS, OCCUPATION: HOUSE
WIFE HOUSE NO. P/33 SANT SANTAJI COLONY
NEAR AHINSA CHOWK BEHIND CHOUPATI MR 4
JABALPUR (MADHYA PRADESH)
.....PETITIONER
(BY SHRI MAUNISH SAINI, ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THR.
PRINCIPAL SECRETARY MINISTRY OF URBAN
DEVELOPMENT VALLABH BHAWAN BHOPAL
(M.P.) (MADHYA PRADESH)
2. JABALPUR DEVELOPMENT AUTHORITY CUM
COMMISSIONER THROUGH CHAIRMAN
JABALPUR DIVISION MARHATAL (MADHYA
PRADESH)
.....RESPONDENTS
(BY SHRI MADAN SONALI BISWAS, LEARNED PANEL LAWYER FOR
THE RESPONDENT/STATE)
T h is petition coming on for admission this day, the court passed the
following:
ORDER
None appears for the petitioners even in second round. Petition is dismissed for want of prosecution.
(PURUSHAINDRA KUMAR KAURAV) JUDGE R Signature Not Verified SAN Digitally signed by ROSHNI SINGH Date: 2022.02.28 12:33:42 IST