AYYUB PATHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Learned counsel for the petitioner referring to Annexure P-1 i.e. the registered sale deed submits that the said house was purchased by the father of the petitioner and the petitioner along with his brother are residing in the house with their family.

(3.) Learned counsel for the petitioner further submits that due to registration of criminal case against the petitioner's son under Sec. 306 and 420 of the Indian Penal Code, the respondent authorities are trying to demolish the house in question.