UMESH SINGH RAJAWAT Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission.

(2.) On behalf of the petitioner, this petition is preferred under Article 226 of the Constitution for India for issuing the appropriate writ against the authorities of the respondents for the following reliefs : -

(3.) Having heard the counsel keeping in view the argument after perusing the record, in the available circumstances, at present instead to admit or issuing any notice of this petition to the other side, so also without expressing any opinion on the merits of the matter, this petition is disposed of by extending the liberty to the petitioner to file his elaborate representation with respect of the dispute raised in this petition in the office of the authority of the respondent No.3 within fifteen days from today and pursuant to it, such authority is directed that on filing such representation within the prescribed period, the same be considered and decided after keeping in view the rules, regulations, notifications, provisions, circulars, scheme promulgated in this regard or any order of any authority delivered with respect of the subject matter under intimation to the petitioner. At this stage, petitioner's counsel submits to give appropriate direction to the authority of the respondents No.3 and 4 to protect his interest with the direction not to take any coercive step against the construction of the petitioner.