Jebunisa Khan vs State Of Madhya Pradesh And Others

Nandita Dubey, J

Admittedly, petitioner has constructed her house without permission. It is submitted by learned counsel for the petitioner that after receiving the notice

for demolition, she has filed an application for compounding under Section 308-A of the Municipal Corporation, Act. It is prayed that before taking any

action for demolition her application for compounding may be considered as per law.

Learned Panel Lawyer for the respondent/State has no objection to the aforesaid innocuous prayer.

Considering the aforesaid, this petition is disposed of with a direction to the respondents/Municipal Corporation to decide the application for

compounding filed by the petitioner before taking any action for demolition within a period of four weeks from the date of receipt of certified copy of

the order passed today. In case, the compounding is permissible as per law, the same may be done and a detailed reply may be served to the

respondents before taking any course of action.

In view of the aforesaid, this petition stands disposed of.

Certified copy/e-copy as per rules/directions.