DEELIP CHHOTELAL DUBEY Vs. STATE OF M P

JUDGEMENT

(1.) HEARD.

(2.) THE petitioner has taken the exception for construction of ring-road with a flag of public interest in his hand giving alarm to the State and the officers of the State who had to be within limits of Constitution. The petition has been framed in such a way. Shri N. K. Maheshwari submitted that said ring-road has been directed to be constructed by one Minister named B. R. Yadav. It is the strong objection of the petitioner that he cannot be treated to be the Government. Therefore, his decision to construct the said ring-road happens to be not only arbitrary, unfair, capricious but detrimental to the public interest.

(3.) WITH these submissions the petitioner is coming forth for the purpose of praying this Court that this Court should take some actions for the purpose of impugning said action of the State in constructing the said ring-road. Shri Maheshwari pointed out that while constructing such ring-road in such a capricious way, poor agriculturists have been ruined and they are being ruined further by the traffics on the said ring-road.