AIROnline 2018 MP 1405

Madhya Pradesh High Court

Hon'ble Judge(s): Shailendra Shukla , J

Madhya Pradesh Vishesh Nyayalaya Adhiniyam (8 of 2012) , S.24— Madhya Pradesh Vishesh Nyayalaya Niyam (2012) , R.10(7)— Re-valuation of property - Rejection of application - Valuation done through Government agency, PWD - Plea by appellant that valuation done being exorbitant - Property constructed by appellant - No document or bills submitted by appellant showing expenditure on construction and value of said property - Authorized Officer vested with discretionary power to take assistance or not of State Government Agency or Central Government Agency and said discretion used properly - Rejection of application, proper.