Sangeeta Agrawal vs Municipal Corporation
2022 Latest Caselaw 14420 MP

                                                                                1
                                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                                       AT INDORE
                                                                             BEFORE
                                                            HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                                    ON THE 7th OF NOVEMBER, 2022

                                                                 WRIT PETITION No. 7622 of 2022

                                                    BETWEEN:-
                                                    SANGEETA AGRAWAL W/O SHRI RAKESH
                                                    AGRAWAL    OCCUPATION:   BUSINESS  54,
                                                    SHALINI ROAD, DEWAS (MADHYA PRADESH)

                                                                                                               .....PETITIONER
                                                    (SHRI HIMANSHU JOSHI, LEARNED COUNSEL FOR THE
                                                    PETITIONER)

                                                    AND
                                            1.      MUNICIPAL CORPORATION THROUGH IT
                                                    COMMISSIONER A.B. ROAD, DEWAS (MADHYA
                                                    PRADESH)

                                            2.      BUILDING      OFFICER      MUNICIPAL
                                                    CORPORATION   DEWAS A.B. ROAD DEWAS
                                                    (MADHYA PRADESH)

                                                                                                            .....RESPONDENTS
                                                    (SHRI HARSHVARDHAN SHARMA, LEARNED COUNSEL FOR THE
                                                    RESPONDENTS)

                                                  T h is petition coming on for orders this day, t h e cou rt passed the

                                            following:
                                                                                 ORDER

T h e petitioner has prayed for quashing of the order passed by the respondent No.2 by which the FAR has been denied by the respondent.

Counsel for the petitioner submits that the present petition may be disposed off with liberty to the petitioner to file fresh representation in the light

Signature Not VerifiedDigitally signed by SAN SOUMYA RANJAN of the judgment passed by the Apex Court in the case of Ravindra DALAI Date: 2022.11.07

Ramchandra Waghmare vs. Municipal Corporation, Indore (Civil Appeal 17:39:32 IST

No.11307/2016).

Counsel for the respondents have no objection to reconsider the fresh representation of the petitioner in accordance with the law.

After hearing learned counsel for the parties, I deem it proper to dispose off the petition with liberty to the petitioner to file a fresh detailed and comprehensive representation along with relevant record and the judgment passed in the case of Ravindra Ramchandra Waghmare (supra) within a period of 15 days from today and if such representation is submitted to the respondent No.2 within the aforesaid period, the same shall be considered and decided by the said Authority in accordance with the law by passing a reasoned

and speaking order within a period of two months from the date of receipt of the representation without being influenced by the earlier order.

With the aforesaid, the writ petition is disposed off.

(VIJAY KUMAR SHUKLA) JUDGE soumya

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOUMYA RANJAN DALAI Date: 2022.11.07 17:39:32 IST