Madhya Pradesh High Court
Sanjay vs District Collector State Of M.P. And ... on 22 August, 2014
1
Writ Petition (PIL) No.13735/2013
22.08.2014
Shri Piyush Mathur, learned Senior Counsel with Shri Amitabh
Upadhyaya, learned counsel for the petitioner.
Ms. Mini Ravindran, learned Deputy Government Advocate for
respondent No.1 / State.
Shri Satish Tomar, learned counsel for respondent No.2 / IMC. Shri A.K. Chitale, learned Senior Counsel with Shri B.A. Chitale, learned counsel for the intervener.
Shri Satish Tomar, learned counsel for respondent No.2 / Indore Municipal Corporation submits that compliance report has been filed on 11.07.2014.
Learned Senior Counsel for the petitioner and intervener seek time to go through the same and make their submissions on it.
We adjourn hearing of this matter for 09.09.2014. We direct the Commissioner, Indore Municipal Corporation as also the Health Officer, Indore Municipal Officer to remain present on that date.
C. c. today.
(Shantanu Kemkar) (Mool Chand Garg)
Judge Judge
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