Madhya Pradesh High Court

Pankaj Gupta vs The State Of Madhya Pradesh on 7 May, 2024

                                                               1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        WP No. 10353 of 2024
                                        (PANKAJ GUPTA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                         Dated : 07-05-2024
                                Shri Siddharth Gulatee - Advocate for petitioner.

                                Ms. Gulab Kali Patel - Govt. Advocate for respondent-State.

Learned Government Advocate appearing on behalf of State prays for short time to file reply of the petition.

Learned counsel for petitioner submits that by the impugned show cause

notice dated 3.4.2024 (Annexure-P-1), the petitioner has been directed to appear before the respondent No.1 on 8.5.2024 i.e. tomorrow at 12.00 noon. He submits that some interim protection be granted to the petitioner. He relied on the order passed by the coordinate Bench in the matter of Sharad Kumar vs. State of M.P. and others, 2016 SCC OnLine MP 10741 , wherein the coordinate Bench after considering the judgment of Full Bench delivered in the matter of Ranveer Singh vs. State of M.P. reported in 2010 (4) MPLJ 178 , quashed the show cause notice issued after a period of six years.

In the present matter, Collector Katni referred the matter to the State

Government on 2.11.2011 and the notice has been issued on 3.4.2024, after 12 years of the communication.

Learned counsel for the petitioner is able to make out a prima facie case for grant of interim relief.

List this matter in the week commencing 20.5.2024. Till the next date of hearing, no proceedings will be carried out on the basis of show cause notice dated 3.4.2024 issued by respondent No.1.

C.C. today.

(VINAY SARAF) JUDGE

irfan