LAWS(MPH)-2021-2-90

MOHAMMAD SHEHWAR Vs. STATE OF MADHYA PRADESH

Decided On February 02, 2021
Mohammad Shehwar Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard through Video Conferencing. This appeal under Section 2(1) of Madhya Pradesh Uccha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 19.01.2021 passed in W.P. No.17898/2020 by which the Court has declined the prayer of the appellant/writ petitioner to grant interim order and rejected. I.A. No.375/2021.

(2.) Prior to passing the aforesaid order, this Court passed an interim order dated 02.12.2020 by which the Court as an interim measure directed that the operation of the impugned order dated 09.11.2020 (Annexure P/7) shall remain stayed till the next date of hearing subject to appellant/petitioner clearing the default as pointed out by the respondents in the impugned order, within a period of 15 days including submission of programme for disbursement of seeds within a period of seven days.

(3.) Learned counsel for the appellant submitted that petitioner has complied the condition of depositing the programme for disbursement of seeds within seven days but requested the respondents to allow him to do fishing work so that he could generate money to deposit the due amount as pointed in the impugned order dated 19.01.2021.