LESHYA KUMAR VIJAYWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Issue notice to the respondents on payment of process fee within seven working days by RAD mode, failing which this petition shall stand dismissed without further reference to the Court. Heard on the question of interim relief.

(2.) Learned counsel appearing for the petitioner has submitted that in similar circumstances in W.P. No.49713/2025, this Court vide order dtd. 07/01/2026 has extended interim relief to the petitioner therein. He has placed reliance upon provisions of the Colony Development Rules, 2021 specifically referring to Rule 22 which deals with Action against the development of unauthorised colonies wherein Clause 4 is relevant, which reads as under :-

(3.) He has further relied upon Sec. 339-C of the M.P. Municipalities Act, 1961 and has argued that Clauses 1 and 2 deal with the offences being carried out while doing illegal colonization, specifically referred to Clause 3 which provides that the Courts are having powers for imposing punishment and fine. The relevant reads as under :-