Ajay vs The State Of Madhya Pradesh
2022 Latest Caselaw 2107 MP

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                                                           The High Court Of Madhya Pradesh
                                                                    WP No. 12688 of 2021
                                                                     (AJAY Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                             Indore, Dated : 15-02-2022
                                                       Shri Yash Pal Rathore, learned counsel for the Petitioner.

                                                       Shri Anubhav Raj Pandey, learned counsel appearing on behalf of Advocate
                                             General.
                                                       Shri Pradyumna Kibe, learned counsel for the Respondent [R-2].

Shri Siddharth Dharmadhikari, learned counsel for the Respondent [R-3 and 4].

Learned counsels for the respondent nos.1 to 4 raised objection regarding maintainability of the petition on the ground that against the resolution passed by the Corporation, the petitioner can seek remedy under section 421 of the MP Municipal Corporation Act, 1956. They further placed reliance on the judgment passed by the full bench of this Court in the case of Sakhi Gopal Agrawal and Ors Vs. State of MP and Ors reported in 2004 (1) MPLJ 390.

Learned counsel for the petitioner prays for and is granted two weeks time to address on the question of availability of alternative remedy.

List thereafter.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOURABH YADAV Date: 2022.02.15 16:10:50 IST