Madhya Pradesh High Court
Katanga Housing Board Niwasi Kalyan ... vs The State Of Madhya Pradesh on 24 February, 2020
Author: Sanjay Yadav
Bench: Sanjay Yadav
1 WP-9972-2018
The High Court Of Madhya Pradesh
WP-9972-2018
(KATANGA HOUSING BOARD NIWASI KALYAN SANGTHAN AND OTHERS Vs THE STATE OF MADHYA
PRADESH AND OTHERS)
19
Jabalpur, Dated : 24-02-2020
Shri D.K. Dixit, learned counsel for petitioner.
Shri Shekhar Sharma, learned Government Advocate for
respondent/State.
Shri Vikram Singh, learned counsel for respondent No.5.
List the matter in the week commencing 02.03.2020 to enable the State of Madhya Pradesh and its Functionaries to file para-wise reply to this writ petition.
It is made clear that if the para-wise reply is not filed by the State, this Court would be constraint to impose exemplary cost on the State Functionaries.
(SANJAY YADAV) (VISHAL DHAGAT)
JUDGE JUDGE
sp/-
Digitally signed by SUNIL KUMAR
PATEL
Date: 28/02/2020 10:50:13