VIMAL SINGH CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) 1. The respondents shall not demolish the property in question of the petitioner without following due procedure of law laid down in Madhya Pradesh Municipal Corporation Act, 1956/Madhya Pradesh Municipalities Act, 1961.

(2.) THE petitioner shall make a comprehensive representation to the respondents within one week from today and in case any such representation is made by him, then the respondents are directed to decide the same by a speaking order after hearing the petitioner within two weeks of receipt of representation.

(3.) THE respondents shall not take any coercive action against the petitioner till the decision of representation ofthe petitioner by a speaking order and for a period of two weeks from the date of communication of the said order to the petitioner to enable the petitioner to avail his legal remedy against such order.