Sultan Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 4798 MP

                                                   1                              WP-17659-2019
                   The High Court Of Madhya Pradesh
                              WP-17659-2019
                              (SULTAN KHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

6
Jabalpur, Dated : 27-08-2021
               Shri Mukhtar Ahmad, learned counsel for the petitioner.
               Shri Sheetal Tiwari, learned Panel Lawyer for the State.
               Learned counsel for the petitioner submitted that Registry has wrongly
listed the matter on question of maintainability. He relied on the judgment
dated 31.01.2018 passed in MCRC No.24/2016. In said case, it has been held

that writ petition under article 226 of the Constitution of India shall be
maintainable against an order which has been passed in revision under Section
52-B Forest Act.
               Considering aforesaid submission, objection is over ruled.
               Learned counsel for the petitioner submitted that pleadings are
complete and matter can be heard finally.
               List the matter in week commencing 27.09.2021 for final hearing at
motion stage.


                                                                          (VISHAL DHAGAT)
                                                                               JUDGE


shabana
SHABANA ANSARI
2021.08.28

14:10:32 +05'30'