PRADEEP RATHORE Vs. STATE M.P.

JUDGEMENT

(1.) Heard.

(2.) In this petition, the petitioner inter alia seeks a direction to the respondents not to demolish the property of the petitioner.

(3.) When the matter was taken up today, learned counsel for the petitioner submits that the petitioner is the owner of the premises in question on the strength of the sale deed, however, without issuing notice to the petitioner his property is sought to be demolished. Learned counsel for the petitioner fairly submits that the petitioner has remedy of approaching the Collector under Section 323 of the Madhya Pradesh Municipalities Act, 1967 and the petitioner be granted liberty to approach the Collector.