JAYA LEELANI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD Shri SK. Verma, learned counsel for the petitioners on the question of admission and interim relief.

(2.) THE petitioners have filed this petition being aggrieved by notice dated 06.08.2013 Annexure P/1 issued by the respondent no. 3 Municipal Corporation, Bhopal to M/s. Mansarovar Properties through its Partner Shri Jayant Bhandari and M/s. Kamal Krishna Builders though its Partner Ajay, Sanjay and Manoj Boolchandani.

(3.) IT is submitted that pursuant thereto a reply was filed, however, subsequently, the Municipal Corporation, Bhopal has issued the impugned notice dated 06.08.2013 proposing to take action against the Colonizer under the M.P. Nagar Palika (Colonizer Ka Registrikaran Nirbandhan tatha Sharte) Niyam 1998 (for short the "Rules, 1998").