Amarnath Patel vs The State Of Madhya Pradesh
2022 Latest Caselaw 5199 MP

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                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                     MP No. 1587 of 2022
                                              (AMARNATH PATEL AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     Dated : 08-04-2022
                                            Shri Shailendra Verma, learned counsel for the petitioner.

                                            Shri Piyush Jain, learned Govt. Advocate for the respondents/State.

Issue notice to the respondents on payment of process fee within seven working days by RAD mode, failing which this petition shall stand dismissed without further reference to this Court.

Heard on the question of interim relief.

It is pointed out that initially the order was passed 02.01.1998 and after a lapse of 24 years, the matter has been taken up by the Collector in suo moto proceedings and the order has been passed on 28.02.2022. It is submitted that in view of the Full bench judgment of this Court in the case of Ranveer Singh Vs. State of M.P. reported in 2010 (4) MPLJ 178 FB , the proceedings cannot be drawn up after a certain period.

In view of the aforesaid, the effect and operation of the impugned orders dated 28.02.2022 (Annexure P-3) and 15.03.2022 (Annexure P-4) is directed to be stayed, till the next date of hearing.

List in the week commencing 09.05.2022. Certified copy as per rules.

(VISHAL MISHRA) JUDGE

AM

Signature Not Verified SAN

Digitally signed by ANINDYA SUNDAR MUKHOPADHYAY Date: 2022.04.11 18:02:20 IST