Madhya Pradesh High Court
Satya Pal Anand And Anr. vs District Collector State Of M.P. And ... on 25 August, 2021
Author: Rohit Arya
Bench: Rohit Arya
1 WP-2310-2013
The High Court Of Madhya Pradesh
WP-2310-2013
(SATYA PAL ANAND AND ANR. AND OTHERS Vs DISTRICT COLLECTOR STATE OF M.P. AND ANR. AND
OTHERS)
2
Indore, Dated : 25-08-2021
None for the petitioners.
Shri Vivek Dalal, learned Additional Advocate General for the
respondent.
This writ petition under Article 226 of the Constitution of India styled as Public Interest Litigation pending for last over eight years. Despite issuance of SPC, none has appeared.
I t appears that the petitioner has lost his interest to prosecute the petition. Even otherwise, the nature of relief sought for appears to be vague and omnibus in nature which cannot be countenanced under Article 226 of the Constitution of India.
Accordingly, this writ petition sans merits and is hereby dismissed.
(ROHIT ARYA) (ANIL VERMA)
JUDGE JUDGE
Vibha
Signature Not Verified
SAN
Digitally signed by VIBHA PACHORI
Date: 2021.08.26 10:25:53 IST