HARI SHANKAR SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission and on interim relief.

(2.) The petitioner has challenged the impugned order dtd. 21/10/2022 (Annexure P/17) passed by the respondent No.5 whereby the sanctioned map of the Colony has been temporarily revoked till the final decision is taken.

(3.) The submission of the learned Senior counsel for the petitioner is that till the application under Sec. 29(3) of M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973 (for short "the Act") is pending such an interim impugned order could not have been passed according to Rule 25 of the M.P. Bhumi Vikas Rules, 2012 which provides for suspension and revocation only. In the present case, sanctioned layout map has been revoked which could not have been done.