Natraj Grah Nirman Sahakari Sanstha ... vs The State Of Madhya Pradesh
2026 Latest Caselaw 3064 MP

Madhya Pradesh High Court

Natraj Grah Nirman Sahakari Sanstha ... vs The State Of Madhya Pradesh on 28 March, 2026

Author: Subodh Abhyankar

Bench: Subodh Abhyankar

1 WP-11393-2026 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE WP No. 11393 of 2026 (NATRAJ GRAH NIRMAN SAHAKARI SANSTHA MARYADIT THROUGH THROUGH ITS AUTHORIZED MANAGER MR MANOJ MALPA Vs THE STATE OF MADHYA PRADESH AND OTHERS )

Dated : 28-03-2026 Shri Vibhor Khandelwal with Shri Jayesh Gurnani, learned counsel for the petitioner.

Shri Viraj Godha, learned counsel for the State.

Heard on the question of admission. Learned counsel for the State seeks and is granted four weeks time to file the

reply.

Also heard on the question of interim relief. Considering the fact that the petitioner's governing body member has been issued a notice for removal of boundary wall alleging encroachment despite the fact that the petitioner was never served any show cause notice prior thereto, it is directed that till the next date of hearing, no coercive action shall be taken against the petitioner.

Learned counsel for the State is also directed to ensure that the order passed by this Court is communicated to the concerned officer during the course of the day.

List after four weeks.

C.c. as per rules.

(SUBODH ABHYANKAR) JUDGE

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