GOPAL DAS Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The petitioner is aggrieved by Annexure-P/1 dtd. 1/8/2024, whereby, his application for mutation on the basis of a Will has been rejected by the In-Charge, Lease Cell of Municipal Corporation, Indore, while referring to an opinion of the Government Advocate.

(3.) Shri Amol Shrivastava, learned counsel for the respondent No.2 has submitted that since the aforesaid issue, i.e., whether mutation can be carried out on the basis of a Will, has been referred to the Larger Bench by the Co-ordinate Bench of this Court in the case of Nita Bhattacharya Vs. State of Madhya Pradesh and Others, in W.P. No. 7492 of 2022, dtd. 7/10/2022, and since the aforesaid matter is still pending, the impugned order has been passed in the light of the said order only.