GANESH KUMAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India seeking the following reliefs:-

(2.) Admittedly, against the impugned order passed by the respondent No.2 Collector, Dhar on 14/11/2023, the petitioner has already preferred an appeal before the respondent No.1 Commissioner Indore Division, Indore under Sec. 9 of the Madhya Pradesh Rajya Suraksha Adhiniyam, 1990.

(3.) Counsel for the petitioner submits that the appeal is pending since last two months and the final hearing does not appear to be taking place in near future and it is submitted that if the appeal is not decided expeditiously, the whole purpose of filing the same shall stand redundant.