MAHADEV PRASAD AWASTHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has called in question a notice under Sec. 307(II) of Madhya Pradesh Nagar Palik Adhiniyam, 1956 dtd. 09/05/2023 (Annexure P/6) issued by respondent No.3.

(2.) Learned counsel contends that there is threat of the demolition of the construction raised by the petitioner. Learned counsel contends that the construction raised by the petitioner is in accordance with law and there is no illegality yet the respondents are disputing the same and have issued notice. Learned counsel contends that there is imminent threat of demolition, hence prays for interim relief.

(3.) Per contra, learned counsel for respondent No.2 and 3 submits that the petitioner has produced certain documents in response to the notice dtd. 09/05/2023. Learned counsel submits that if the petitioner makes a representation afresh bringing on record the entire documents in support of his stand, the same shall be taken cognizance of.