Soma Batham vs State Of Madhya Pradesh And Others

Milind Ramesh Phadke, J

This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking following reliefs:-

"(i) That, the respondent no. 2 may kindly be directed to grant the permission for construction of house over the land in question under section 187 of M.P. Municipalities Act 1961 and also directed to accept the property tax and given the NOC in favour of the petitioner.

(ii) That, the application annexure P/1 may kindly be consider.

(iii) That, the other relief doing justice including cost be awarded."

Learned counsel for the petitioner submitted that, in respect of the grievance raised herein, the petitioner has already submitted a representation/application (Annexure P/1) dated 23.03.2026 before the Chief Municipal Officer, Nagar Parishad Bairad, District Shivpuri (respondent No.2). However, the said representation has not been decided till date. It is further submitted that the petitioner confines his prayer to a limited extent and seeks a direction to respondent No.2 to consider and decide the pending representation in accordance with law within a stipulated time, so that the grievance of the petitioner may be redressed.

On the other hand, learned counsel appearing on behalf of the respondents/State and learned counsel for the respondent No.2 submitted that if such a direction is issued, they have no objection.

Having heard the learned counsel for the parties and considering the limited nature of the prayer made on behalf of the petitioner, the present petition is disposed of with a direction to the Chief Municipal Officer, Nagar Parishad Bairad, District Shivpuri (respondent No.2) to decide the petitioner's pending representation dated 23.03.2026 (Annexure P/1) by passing a reasoned and speaking order, as expeditiously as possible, preferably within a period of two weeks from the date of receipt of a certified copy of this order, strictly in accordance with law.

It is made clear that this Court has not expressed any opinion on the merits of the case.

Shri Dharmendra Nayak, learned counsel for respondent No.2, is directed to communicate this order to the Chief Municipal Officer, Nagar Parishad Bairad, District Shivpuri.

With the aforesaid directions, the petition stands disposed of.

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