MOHAMMAD SALEEM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A no. 5034/2025 for urgent hearing during summer vacation is allowed and disposed of.

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

(3.) The petitioner is aggrieved by the action of the respondents whereby his construction is sought to be demolished.