Rajkumar Agrawal vs The State Of Madhya Pradesh
2021 Latest Caselaw 6366 MP

                                                                     1                               WP-8174-2016
                                           The High Court Of Madhya Pradesh
                                        WP/4328/2014, WP/00093/2015, WP/00111/2015, WP/00115/2015,
                                        WP/00118/2015, WP/00124/2015, WP/00150/2015, WP/00158/2015,
                                        WP/00911/2015, WP/01221/2015, WP/02409/2015, WP/03479/2015,
                                        WP/01411/2016, WP/03190/2016, WP/03293/2016, WP/03294/2016,
                                                       WP/08173/2016, WP/08174/2016
                                   29
                                   Indore, Dated : 04-10-2021
                                         Shri Arun Arora,Advocate with Shri Viraj Godha amd Ms. Toshita
                                   Nema, Advocate for the petitioners.
                                         Shri S. Karanjwala, learned Govt. Advocate for the respondent/State.

Shri Manoj Dwivedi, learned counsel for the respondent/IDA. Shri Yogesh Mittal, learned counsel for the respondent no.3. This batch of writ petitions is posted today for consideration of the plea related to Section 24(2) of the Act of 2013.

In view of the settled legal position as regards scope, limit and dimension of Section 24(2) of the Act of 2013 as reiterated in the judgment rendered by the Hon'ble Supreme Court reported in (2020) 8 SCC 129[Indore Development Authority Vs. Manoharlal and Others], subject matter of dispute prima-facie is no more res-integra, particularly in the light

of para 366 of the judgment (supra).

However, learned counsel for the petitioners are at loss to state that these writ petitions were filed prior to judgment rendered by Hon'ble Supreme Court and, therefore, they may be granted time to seek instructions.

Prayer is opposed by the other side with the submission that these writ petitions can be disposed of in the light of law laid down by Hon'ble Supreme Court in the case of Indore Development Authority(supra).

However, in the interest of justice, hearing is deferred for a week. List this batch of writ petitions alongwith connected contempt petitions in the week commencing 25.10.2021.

(ROHIT ARYA) JUDGE Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2021.10.07 13:15:14 IST 2 WP-8174-2016

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2021.10.07 13:15:14 IST