INDORE DEVELOPMENT AUTHORITY Vs. SANJANA GRIH NIRMAN SAHAKARI

JUDGEMENT

(1.) The present Writ Appeal is arising out of the order dated 06.08.2018 passed by the learned Single Judge in W.P. No.11764/2018 (Indore Development Authority vs. Commissioner Indore Division).

(2.) The Indore Development Authority, a statutory body owned and controlled by the State Government, has been constituted under the provisions of Madhya Pradesh Nagar Tahan Gram Nivesh Adhiniyam, being aggrieved by the order passed by the Revenue Commissioner releasing the land of the respondents from Scheme No.171 of the Indore Development Authority dated 13.02.2018, came up before this Court by filing a writ petition under Article 226 of the Constitution of India.

(3.) The heading and the cause-title reveal that it was a petition filed under Article 226 of the Constitution of India. The learned Single Judge has dismissed the writ petition by observing that there is no reason to interfere with the order passed by the learned Commissioner. The order dated 06.08.2018 reads as under:-