Madhya Pradesh High Court
Deshraj Koli vs Union Of India on 6 February, 2017
1 WP 834/17
6/2/17
Shri N.K.Saxena, Advocate for the petitioners.
Shri Vivek Khedkar, Assistant Solicitor General for respondent
No.1-Union of India.
Learned counsel for the rival parties are heard on the question of admission.
Let notice be issued to the respondents on payment of process fee within seven working days failing which the petition shall stand dismissed without further reference to this court.
The petitioner is directed to implead the National Monument Authority though it's Secretary constituted under the Act within three working days for which no separate application shall be required.
The petitioner shall provide an additional set of copy of this petition alongwith annexures and pay process fee for service of notice to the newly added respondent-National Monument Authority.
This case is clubbed with the PIL bearing W.P.No.8509/11, in which arguments have been heard for passing of interlocutory order.
Awaiting pronouncement of the said order in the PIL, it would be appropriate to protect the petitioners against demolition.
Meanwhile, till next date of hearing, no demolition of the construction in question shall take place.
C.c.as per rules.
(Sheel Nagu) (Vivek Agarwal)
Judge Judge
(Bu)