Dinesh Kumar vs State Of Madhya Pradesh And Others

Pranay Verma, J

Heard.

By this petition preferred under Article 226 of the Constitution of India the petitioner has prayed for the following reliefs :-

"(a) It is therefore, humbly prayed that the Hon’ble court may issue appropriate writ and direct the respondent/ authorized officer, to consider the representation (Annexure P/1) in accordance with section 3 of the Madhya Pradesh nagriya kshetron ke bhumihin vyakti( pattadhrati adhikaron ko prdan kiya jana) Aadhniyam, 1984.

(b) Respondents may be directed to consider petitioner case as per Gazette notification dt 19.04.23, government circulars dt 29.04.2013 and 24.09.2020. (Annexure P/2, P/3 and P/4) within a statutory period.

(c) Any other relief as the Hon’ble court deems it fit necessary in the interest of Justice."

The petitioner submits that the representation was preferred by the petitioner on 09.05.2023 but the same has remained pending and has not been decided as yet. A prayer has been made for a direction for the representation to be decided expeditiously.

In the available facts of the case, it is directed that the representation dated 09.05.2023 (Annexure P/1) of the petitioner be adverted to and decided by the respondents/competent authority within a period of three months from the date of receipt of certified copy of this order in accordance with law and particularly in view of the provisions of Madhya Pradesh Nagariya Kshetro Ke Bhoomihin Vyakti (Pattadhriti Adhikaron Ko Pradan Kiya Jana) Adhiniyam, 1984 and also as per the notifications and circulars as stated by the petitioner in the relief clause of the petition.

With the aforesaid direction, without expressing any opinion on merits, petition stands disposed off.