Madhya Pradesh High Court
Devendra Singh Dhakad vs The State Of Madhya Pradesh on 31 October, 2014
1 W.P. No.5828/2014 (PIL)
(Devendra Singh Dhakad Vs. State of M.P. and others)
31/10/2014
Shri Purshottam Rai, Advocate for petitioner.
Shri Praveen Newaskar, Government Advocate for
respondents/State.
Shri D.S. Raghuvanshi and Shri Ajay Bhargava, Advocate for respondent No.6.
The grievance of the petitioner in this Public Interest Litigation is in regard to construction of Panchayat Bhawan at a particular place.
As per the reply filed by respondent No.6, construction of Panchayat Bhawan has been completed upto the extent of 75%. It is further pleaded in the reply that a land has been provided for the purpose of sports activities of different survey number viz.1088/1.
Looking to the aforesaid facts of the case, in our opinion, no point for determination is involved in this Public Interest Litigation. It is disposed of accordingly.
(S.K. Gangele) (Rohit Arya)
Judge Judge
Arun*