LAWS(MPH)-2022-12-85

AMARJEET SINGH CHHAWDA Vs. STATE OF MADHYA PRADESH

Decided On December 15, 2022
Amarjeet Singh Chhawda Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This petition is filed by the petitioner seeking direction against the respondent No.3 to act in accordance with the provisions contained in Sec. 187(8-a) of the Madhya Pradesh Municipalities Act, 1961, for removal, alteration or pulling down of illegal construction made by respondent No.4.

(2.) This writ petition can be disposed of with a direction to the respondent No.3 to cause an inquiry and after giving opportunity of hearing to the respondent No.4, decide petitioner's application for taking action under Sec. 187(8-a) of the Madhya Pradesh Municipalities Act, 1961 within some time bound manner.

(3.) Accordingly, the petitioner is directed to file a fresh representation within 7 days from today before respondent No.3 along with copy of writ petition and copy of order being passed today and if such a representation is filed by the petitioner, the respondent No.3 shall cause an inquiry within a further period of 15 days, after giving opportunity of hearing to the private respondent No.4 Smt.Baljeet Kaur and then, suitable action be taken under communication to both the petitioner and the respondent No.4 within a further period of 15 days.