The Municipal Council Damoh vs Shri Munnilal Vishwakarma
2021 Latest Caselaw 5728 MP

                                                                        1                               WA-784-2021
                                             The High Court Of Madhya Pradesh
                                                         WA-784-2021
                                           (THE MUNICIPAL COUNCIL DAMOH Vs SHRI MUNNILAL VISHWAKARMA AND OTHERS)

                                     1
                                     Jabalpur, Dated : 20-09-2021
                                            Shri Anshuman Singh, learned counsel for the petitioner.
                                            Shri Rameshwar Singh Thakur, learned counsel for the respondents.

Shri Rameshwar Singh Thakur, learned counsel for the respondents has raised the preliminary objection that the present writ appeal having been filed against the judgment passed in a Miscellaneous Petition under Article

227 of the Constitution of India, is not maintainable in view of the judgment of the Full Bench of this Court consisting of five judge in the case of Manoj Kumar Vs. Board of Revenue, M.P. [2007 (4) M.P.H.T. 545].

Shri Anshuman Singh, learned counsel for the petitioner prays for time to respond.

List after two weeks.

                                           (MOHAMMAD RAFIQ)                             (VIJAY KUMAR SHUKLA)
                                            CHIEF JUSTICE                                          JUDGE


                                     SKM




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Digitally signed by SANTOSH MASSEY Date: 2021.09.21 13:43:01 IST