P R ENTERPRISES Vs. M P E B

JUDGEMENT

(1.) CHALLENGE in this writ petition under Articles 226 and 227 of Constitution of India by the petitioner is to an order/communication dated 4-9-2000 (Annexure P-12) said to have been passed by one Committee known as Dues Settlement Committee constituted by the M. P. E. B. By this impugned order, the Superintending Engineer, City Circle, Indore has informed to the petitioner that Dues Settlement Committee has rejected the case of petitioner by observing as under :-

(2.) IT is this communication which is under challenge by the petitioner in this writ.

(3.) HEARD Shri Sunil Jain, learned counsel for the petitioner and Shri P. C. Jain, learned counsel for respondents.