SATISH KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WE, therefore, deem it proper to hear the arguments on these applications on the next date of hearing.

(2.) AS regards I.A. No.11016/2011, which is pertaining to illegal religious structures around Hanumantal tank, hearing is deferred to the next date because the learned counsel who has filed the application intends to examine certain documents of the Municipal Corporation, Jabalpur.

(3.) AS regards the illegal construction of structures in APR Colony around Chausath Yogini Mandir, it is stated in the status report that the representative of APR Colony has assured the authorities that in the event of application for stay filed before this Court is rejected, he shall remove the construction on his own.