MUNNA DHEEMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) XXXXXXXX.

(2.) PETITIONER is heard on admission. Issue notice to the respondents on payment of process fees within seven days, failing which the petition shall stand dismissed automatically without reference to the Court.

(3.) LEARNED counsel for the petitioner submits that the findings about illegality and irregularity were brought to the notice of the Collector on 22.9.2005 but the notices were issued on 14.5.2009, which is beyond 180 days and runs contrary to the Full Bench judgment of this Court in 2010 (5) MPHT 137 (Ranveer Singh and others vs. State of MP).