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Sahab Lal Kodle vs The State Of Madhya Pradesh
2024 Latest Caselaw 27749 MP

Citation : 2024 Latest Caselaw 27749 MP
Judgement Date : 3 October, 2024

Madhya Pradesh High Court

Sahab Lal Kodle vs The State Of Madhya Pradesh on 3 October, 2024

Author: Vishal Dhagat

Bench: Vishal Dhagat

           NEUTRAL CITATION NO. 2024:MPHC-JBP:50530




                                                                 1                             WP-1410-2023
                                 IN     THE      HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                            BEFORE
                                              HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                    ON THE 3 rd OF OCTOBER, 2024
                                                    WRIT PETITION No. 1410 of 2023
                                                     SAHAB LAL KODLE
                                                          Versus
                                         THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                            Shri Gaurav Sharma - Advocate for the petitioner.
                            Shri Kunal Thakre - Advocate for respondent No.2.

                               Shri Amit Sharma - Government Advocate for the State.

                                                                     ORDER

Petitioner has filed this petition under Article 226 of the Constitution of India challenging order dated 17.07.2018 which has been passed on basis of a judgment which is passed in year 2019, stating therein that Rule 15(a) Madhya Pradesh Nagar Palika Colonizer Ka Registrikaran (Nirbandhan Tatha Sharten) Niyam, 1998 has been declared ultra vires.

2. Impugned order was passed on 17.07.2018. No challenge was made immediately after passing of said order. Petitioner has approached this Court after period of more than five years.

3. Considering the same, petition is dismissed.

(VISHAL DHAGAT) JUDGE

$A

NEUTRAL CITATION NO. 2024:MPHC-JBP:50530

2 WP-1410-2023

 
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