VEERENDRA SHARMA Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Review of order dated 16.01.2015 passed in Writ Petition No. 4624/2014 has been sought by the petitioner who was intervener in the said writ petition.

(2.) The writ petition was directed against the notice dated 25.07.2014 under Sec. 307 (2) (a) of Madhya Pradesh Municipal Corporation Act, 1956 was issued for removing unauthorized boundary wall and construction raised over the land in question.

(3.) Learned Single Judge taking into consideration the submissions put-forth on behalf of the Municipal Corporation that the land in question though within the Municipal Corporation limit is an agricultural land and that no construction has been raised over the said area, set aside the impugned notice.