Madhya Pradesh High Court
Aditya Singh Sengar vs The State Of Madhya Pradesh on 26 September, 2014
W.P.No.5916/2014 (PIL) Aditya Singh Sengar Vs. State of M.P. & Ors. 26/09/2014 Shri Sanjay Singh, Advocate for the petitioner.
Heard.
This petition has been filed against the order dt.26.6.2014 (Annexure P/1).
By the aforesaid order, certain land has been allocated for the purpose of construction of Lokayukta office.
Looking to the facts of the case, in our opinion, this petition could not be entertained. No case is made out for entertaining this petition. It is hereby dismissed. No order as to costs.
(S.K. Gangele) (S.K.Palo)
Judge Judge
SP