Madhya Pradesh High Court
Radhasoami Satsang Sabha vs The State Of Madhya Pradesh on 26 December, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-22601-2017
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(RADHASOAMI SATSANG SABHA Vs THE STATE OF MADHYA PRADESH)
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Jabalpur, Dated : 26-12-2017
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Shri Manoj Sharma, learned counsel for the petitioner.
Shri Puspendra Yadav, learned Dy. Advocate General for the
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respondent/State.
hy I.A.No.18646/2017 and I.A.No.18645/2017 are taken up.
ad For the reasons stated in the applications, the I.As. are allowed.
M Heard on admission. At the outset, Shri Sharma, learned counsel for the petitioner of submits that this matter is identical to W.P.No.4984/2013 which has rt been entertained and interim protection has been granted.
ou Considering the aforesaid, issue notice to the respondents on payment of process fee within seven days failing which the writ C petition shall stand dismissed without further reference to the bench. h Maintaining parity, it is directed that there shall be interim stay ig to the proceedings before the concerned Sub Divisional Magistrate H since prima facie the Bhumi Swami rights of the petitioner to the land in question has not been extinguished. In addition, the respondents shall not raise any construction on the land in question.
List this matter along with W.P.No.4984/2013. C.C. as per rules.
(SUJOY PAUL) (RAJEEV KUMAR DUBEY)
V. JUDGE V. JUDGE
Digitally signed by PREETI TIWARI
Date: 2017.12.28 15:56:36 +05'30' H P/-
ig h C ou rt of M ad hy a Pr ad e sh