KALLU KHAN Vs. NAGAR PARISHAD TARANA DISTRICT UJJAIN

JUDGEMENT

(1.) Counsel for the petitioner submits that the Tehsildar cum Chief Municipal Officer, Nagar Parishad, Tarana, District-Ujjain has issued a notice dtd. 4/1/2022 stating that the residential house of the petitioner is illegal construction as per the provisions of Sec. 187 & 188 of the Madhya Pradesh Municipalities Act, 1961.

(2.) Counsel for the petitioner submits that the petitioner has already filed a detailed reply along with relevant record before the respondents. He apprehends that the respondents will demolish the residential house without considering the reply filed by the petitioner.

(3.) In view of the aforesaid, the present petition is disposed off with a direction to the respondents not to demolish the construction of the petitioner without considering the reply of the petitioner. The respondents will pass a speaking and reasoned order after considering the reply filed by the petitioner.