Madhya Pradesh High Court
Khuman Das Kori vs The State Of Madhya Pradesh on 16 July, 2014
W.P. No. 10081/2014
(K.D. Kori Vs. State of MP and others)
16.07.2014
Shri A.K. Nema, learned counsel for the petitioner after arguing at length submits that he may be permitted to withdraw this petition with liberty to the petitioner to file objections before the Tahsildar, Khargapur District Teekamgarh against the show cause notice dated 01.07.2014 issued by him raising issue of impleding the India Oil Corporation and the owner of the land as necessary party in the case.
It goes without saying that in case the petitioner does so, the authority concerned while proceeding further in the matter, shall consider and decide the same expeditiously, in accordance with law.
With the aforesaid liberty/observations, the petition filed by the petitioner stands disposed of as withdrawn.
(R.S. Jha) Judge msp