The Single Judge Bench of the Madhya Pradesh High Court, comprising Justice Pranay Verma in the case of Ateeq Vs. State of M.P. & Ors has issued notice to the State Government in a case relating to alleged illegal demolition of Muslim resident in Khargone district, MP.
Submission of the Petitioner
The learned counsel for the applicant has submitted that he is the legal owner of his property and has been paying taxes for the same. The respondents have demolished a part of his property without issuing any notice to him and without affording any opportunity of hearing and in total violation of the principles of natural justice.
Submission of the Respondent
The Learned Additional Advocate General for the respondents submits that due process of law has been followed in the matter of demolition of property of the petitioner. Only that part of his property has been demolished which could not have been compounded under the provisions of law.
Reasoning and Decision of the Court
The Court considered the facts of the case and issued the notice to the State Government and concerned authorities to file reply to the petition on merits within a period of four weeks.
The Court has also taken the statements made on behalf of the respondent/State on record.
Case Details
Case: - MCRC-21305/2022
Petitioner: - Ateeq
Respondent: - State of M.P. & Ors
Judge: Justice Pranay Verma
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