KESHRIMAL JAIN Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the notice dated 29.2.2016, whereby the petitioner is required to remove his demarcated construction within a period of 3 days for the purpose of widening of the road.

(2.) Learned counsel for the respondents has submitted that in terms of the directions issued by this Court in the matter of Ashok Kumar Jain Vs. Indore Municipal Corporation in W.P. No.1577/2016 by order dated 29.2.2016, the respondents have now issued the subsequent notice dated 2.3.2016 extending the period of show -cause by one week. He further submits that the directions issued in the matter of Ashok Kumar Jain (supra) will be duly complied with.

(3.) This Court in the matter of Ashok Kumar Jain (supra) has passed the following order : -