Madhya Pradesh High Court: In a writ petition assailing the notice passed by Sub-Divisional Magistrate (SDM) stating that the petitioners shall be dispossessed of their houses by 29 June 2026, a Special Single Judge Bench of Maninder S. Bhatti, J., issued an interim order putting a stay on the operation and effect of the impugned notice, stating that no coercive action shall be taken against the petitioners on the strength of impugned notice.
The notice by SDM was issued on 25 June 2026 as the SDM made a statement on media that all the petitioners will be dispossessed of their houses by 29 June 2026. Such statement was made on 23 June 2026.
Certain amendment in the cause title of the petition was also requested by the petitioner which was allowed by the Court.
The matter was ordered to be listed after 3 weeks.
According to the press release issue by the petitioner, the impugned order the notice was issued in connection with a cattle slaughter FIR registered against nine persons in Badhiyatula village, Khandwa district, including the main accused, who was also booked under the National Securities Act (NSA). In order to take action against the culprits, the District Administration issued notices to accused, to dispossess them of their houses.
[Sheikh Basheer v. State of Madhya Pradesh, WP-24294-2026, ordered on 28-6-2026]
Advocates who appeared in this case:
For Petitioners: Anoop Nair, Kabeer Paul
For Respondents: Girish Kekre, Vineet Singh
