ANAND SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner, an Advocate by profession, has approached this Court under Article 226 of the Constitution of India taking exception to the impugned notice dtd. 29/7/2022 issued by Building Inspector, Area No. 13, Nagar Palika Nigam, Gwalior. Under the said notice, petitioner has been called upon to submit title documents of the area of land in question as a complaint had been received that after encroachment in the area, a factory is being run illegally.