Govindsingh vs Thecommissioner Ujjain
2024 Latest Caselaw 15904 MP

Madhya Pradesh High Court

Govindsingh vs Thecommissioner Ujjain on 28 May, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       WP No. 13813 of 2024
                                           (GOVINDSINGH Vs THECOMMISSIONER UJJAIN AND OTHERS)

                           Dated : 28-05-2024
                                 Shri Tehjeeb Khan, learned counsel for the petitioner.

                                 Ms. Bharti Lakkad, learned G.A for the respondent/State.

Counsel for the petitioner submits that by the impugned order, the appeal under Section 92 of M.P Panchayat Raj and Gram Swaraj Adhiniyam, 1993 has been dismissed in absence of petitioner. It is argued that the Appellate Authority

could not have dismissed the appeal on merit in absence of counsel for the petitioner. At the most, the appellate Authority could have dismissed the appeal for want of prosecution. He prays for time to cite judgments other then on CPC, in support of his contention.

Considering the same, list after ensuing summer vacation.

(VIJAY KUMAR SHUKLA) JUDGE

PK