Madhya Pradesh High Court
Ayodhya Prasad Mishra vs The State Of Madhya Pradesh on 23 April, 2019
THE HIGH COURT OF MADHYA PRADESH
W.P. No. 7811/2019
(AYODHYA PRASAD MISHRA Versus THE STATE OF MADHYA PRADESH)
Jabalpur, Dated: 23.04.2019
Shri Lawkush Prasad Thakur, learned counsel for the petitioner.
Smt. Devika Singh Thakur, learned Government Advocate for
the respondents/State.
The singular prayer of the petitioner before this Court is that the representation dated 02.03.2019 (Annexure P/3) pending before the respondent No.2/Collector, District Rewa may be decided at an early date.
Learned Government Advocate for the respondents/State has no objection to it and submits that the representation shall be decided by the respondent No.2/Collector, District Rewa in accordance with law.
In view of the submissions made by the learned counsel for the parties, this petition is disposed of with a direction to the respondent No.2/Collector, District Rewa to decide the representation dated 02.03.2019 (Annexure P/3) within a period of 30 days from the date of receipt of certified copy of the order passed today, in accordance with law.
It is made clear that this Court has not opined on the merits of the case.
With the aforesaid direction, this petition stands disposed of. C.C. as per rules.
(Nandita Dubey) Judge ak/ Digitally signed by ASHISH KOSHTA DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=482002, st=Madhya Pradesh, 2.5.4.20=7ee89d31e9df06bf1b73a726c9eea38a87e6fe5e98 22d3548a2545743653d019, cn=ASHISH KOSHTA Date: 2019.04.23 18:12:03 +05'30' Adobe Reader version: 11.0.8