LAWS(MPH)-2019-12-173

SUNITA Vs. STATE OF M.P.

Decided On December 24, 2019
SUNITA Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard on I.A. No. 5975/2019, an application for hearing during vacation.

(2.) Keeping in view the reasons mentioned therein, the application stands allowed. Matter is taken up during vacation.

(3.) The petitioners have filed the present petition being aggrieved by the notice Annexure P/7 and P/8 in respect of two different properties issued by the Building Officer, Nagar Palik Nigam, Dewas whereby they have been directed to submit necessary document in respect of 3 storied building within three days, failing which, said building shall be removed at their cost.