Pankaj Shukla vs The State Of Madhya Pradesh
2021 Latest Caselaw 8025 MP

                                                           1                                   WP-23897-2021
                               The High Court Of Madhya Pradesh
                                        WP No. 23897 of 2021
                             (PANKAJ SHUKLA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      2
                      Jabalpur, Dated : 30-11-2021
                             Shri Shashank Shekhar Dugwekar and Shri Samresh Katare, learned
                      counsel for the petitioners.
                             Shri Vijayendra Singh Choudhary, learned Panel Lawyer for the
                      respondents/State.

Shri G.P. Singh, learned counsel for the respondent No.3.

Issue notices to respondents No. 1, 2, 4, 5, 6 and 7 by ordinary as well as RAD mode on payment of process fee within seven days, returnable within four weeks.

Counsel appearing for the petitioners relied on a judgment of Apex Court reported in (2015) 7 SCC 1, Common Cause vs Union of India and submitted that foundation stones, advertisements and other public works may not be advertised in name of independent political persons. Such advertisement may be issued in name of Government or post holders but not in name of an individual person. Therefore, respondents be directed to

comply with the directions issued in said judgment.

Considering the aforesaid, as an interim measure, it is directed that respondent No.3 will comply with the judgment passed in case of Common Cause (supra) in its true letter and spirit till next date of hearing.

Meanwhile, counsel for the respondent No.3 is directed to file response to writ petition.

C.C. as per rules.

                                                                                  (VISHAL DHAGAT)
                                                                                       JUDGE

                      vkt




Signature
 SAN      Not
Verified

Digitally signed by
VINOD KUMAR
TIWARI
Date: 2021.12.01
11:09:45 IST