Ishwari Singh Gond vs The State Of Madhya Pradesh
2026 Latest Caselaw 2570 MP

Citation : 2026 Latest Caselaw 2570 MP
Judgement Date : 14 March, 2026

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Madhya Pradesh High Court

Ishwari Singh Gond vs The State Of Madhya Pradesh on 14 March, 2026

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2026:MPHC-JBP:20930




                                                              1                                WP-9412-2026
                                IN   THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                  BEFORE LOK ADALAT
                                          HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                           &
                                          SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                  ON THE 14 th OF MARCH, 2026
                                                 WRIT PETITION No. 9412 of 2026
                                                 ISHWARI SINGH GOND
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                         Appearance:
                           Shri Aryan Urmaliya, Advocate for petitioner.
                           Shri Manas Mani Verma, Government Advocate for State.

                                                                  ORDER

Learned counsel for the petitioner prays for decision of his representation by the competent authority within a stipulated time frame.

Prayer is not opposed by the other side.

Accordingly, this petition can be disposed of with a direction that if the petitioner files a fresh representation within fifteen days from today alongwith certified copy of this order then the same shall be considered and decided by the competent authority within a further period two months through a speaking order

under communication to the petitioner.

This Court has not expressed any opinion on the merits of the case. In above terms, this petition is disposed of.

(VIVEK AGARWAL) (ADITYA ADHIKARI) MEMBER MEMBER amit