Vikram Singh Pawar And Others vs State Of Madhya Pradesh And Others

Milind Ramesh Phadke, J

The present petition under Article 226 of the Constitution of India has been preferred seeking following reliefs:

i) That, the representation Annexure P/1 may kindly be considered.

ii) That, the respondents may kindly be directed to consider the application submitted by the petitioners for grant of patta through online.

iii) That, the respondents be directed not to take any coercive steps against the petitioners in respect of house in question.

iv) That, the respondents may kindly be directed to set aside the proceeding under Section 248 of MPLRC against the petitioners.

v) That, the other relief doing justice including cost be awarded.

A limited prayer has been made by the counsel for the petitioner that the respondents authorities may kindly be directed to decide the representation Annexure P/1 filed by the petitioner, as the respondent authorities are sitting tight over the matter and had not decided the representation till date. Therefore, if directions are issued to the respondent authorities to decide the same, the grievance of the petitioner would be redressed.

P er contra, learned Government Advocate has no objection if such directions are issued to the respondents authorities for deciding the representation.

Looking to the innocuous prayer made by the counsel for the petitioner, the petition is disposed of with the direction to respondents authorities to decide the representation Annexure P/1 filed by the petitioner as expeditiously as possible preferably within a period of four weeks from the date of receipt of certified copy of the order.

Till the decision of the representation, no coercive steps be taken.

With the aforesaid, the petition stands disposed of.

E-copy/Certified copy as per rules and directions.