Madhya Pradesh High Court
Ramsewak Swarnkar vs The State Of Madhya Pradesh on 18 June, 2015
Writ Petition No.3557/2015
Ramsewak Swarnkar
& others
vs.
State of MP & others
1
18.06.2015
Shri Gaurav Mishra, Advocate for the petitioners.
Shri Pravin Newaskar, Govt. Advocate for the
respondent/State.
Shri Mishra submits that this petition may be entertained for petitioner No.1 and liberty may be given to file separate petition for petitioner No.2.
Prayer is not opposed by Shri Newaskar.
Accordingly, said prayer is allowed. This petition is treated only for petitioner No.1. The petitioner shall delete the name of petitioner No.2 from array of the petitioners.
Issue notice to the respondents on payment of process fees within seven days. Notices be made returnable in the last week of July, 2015.
As an interim measure, it is directed that if there is no legal impediment in implementing the RRC, it will be lawful for the respondent No.3 to implement it and file the compliance report on the next date of hearing.
Registry is directed to supply copy of this order to respondent No.3 along with notices.
Certified copy as per rules.
(Sujoy Paul)
(Yog) Judge