Balkrishna Jatav vs The State Of Madhya Pradesh
2023 Latest Caselaw 870 MP

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                            IN THE HIGH COURT OF MADHYA PRADESH
                                         AT GWALIOR
                                             WP No. 1022 of 2023
                            (BALKRISHNA JATAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 13-01-2023
                      Shri S.K.Shrivastava - Advocate - for the petitioner.

                      Shri Jitesh Sharma - Govt. Advocate - for the respondents on

advance notice prays for time to seek instructions with regard to order Annexure P/1 passed by E.N.C. Water Resources Department, Bhopal as it has been contended that the matter is squarely covered by the judgment passed in W.P.No.4413 of 2018 (Annexure P/7).

As prayed, a week's time is granted. List the matter in the next week.

(MILIND RAMESH PHADKE) JUDGE

Rks

RAM KUMAR SHARMA 2023.01.13 18:59:13 +05'30'