Vikas Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 7017 MP

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                   IN THE HIGH COURT OF MADHYA PRADESH
                                AT GWALIOR
                                  WP No. 10668 of 2022
                    (VIKAS SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 09-05-2022
         Shri R.S. Dhakad, learned counsel for the petitioner.

         Shri N.K. Gupta, learned Govt. Advocate for the respondent/State.

It is the submission of learned counsel for the petitioner that before passing impugned order dated 5.4.2022 Annexure P/1 passed by the Collector, Bhind no opportunity of hearing was provided to the petitioner. He relied upon the judgment of the Division Bench of this Court in the case of

Surendra Kumar Shivhare Vs. State of M.P. and others, W.P. No.11693/2020 in which vide order dated 9.3.2021 petition of the then petitioner was allowed on this ground only.

Learned Govt. Advocate for the respondent/State is directed to seek instructions in the matter and verify about the opportunity of hearing aspect.

List the matter on 12.5.2022.

   (ANAND PATHAK)                                       (MILIND RAMESH PHADKE)
       JUDGE                                                     JUDGE

Pawar
   ASHISH PAWAR
   2022.05.10
   10:41:57
   +05'30'