Ishan Infrastructure vs The State Of Madhya Pradesh ...
2022 Latest Caselaw 16159 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       WP No. 24655 of 2022
                                (ISHAN INFRASTRUCTURE Vs THE STATE OF MADHYA PRADESH DIRECTORATE OF URBAN
                                             ADMINISTRATION AND DEVELOPMENT M.P. AND OTHERS)

                           Dated : 06-12-2022
                                 Shri Sanjay K.Agrawal and Shri Bhanu Pratap Yadav- Advocates for

                           the petitioner.
                                 Shri Praveen Namdeo- Government Advocate for the respondents/State.

Shri Shivam Hazari-Advocate for the respondent nos.4 and 5.

Heard on the question of admission and interim relief.

Learned counsel for the petitioner has filed the humdust service report and thereafter the reply has been filed by respondent nos.1 to 3 and respondent no.4 separately.

From the reply filed by respondent nos.1 to 3 it can be gathered that the show cause notice was issued to the petitioner but the respondents are not in a position to demonstrate as to how the notice is served on the petitioner before passing the impugned order (Annexure P-1).

Learned counsel for the petitioner has relied on the judgment of the Apex Court rendered in the case of Gorkha Security Services Vs. Govt. Of Nct Of

Delhi & Ors, (2014) 9 SCC 105.

In view of above, it is directed that the effect and operation of the impugned order dated 24.08.2020 (Annexure P-1) shall remain stayed till the next date of hearing.

Certified copy as per rules.

(S. A. DHARMADHIKARI) JUDGE Signature Not Verified Signed by: TRUPTI GUNJAL Signing time: 12/7/2022 6:18:35 PM

TG /-

Signature Not Verified Signed by: TRUPTI GUNJAL Signing time: 12/7/2022 6:18:35 PM