S P ANAND Vs. STATE OF M P

JUDGEMENT

(1.) ALL of them have been heard.

(2.) IN this petition the petitioner has written the name of Chief Minister of M. P. State, Shri Digvijay Singh and has impleaded him as party. So also he has written the name of Mayor Shri Kailash Vijayvargiya; as well as name of Ex-Mayor has been mentioned in this petition and these two mayors have been impleaded as parties in the present Public Interest Litigation (PIL ).

(3.) SHRI D. D. Vyas, A. A. G. raised objection at initial stage that the petitioner should be directed to delete the name of Chief Minister because when State of M. P. is party, it is not necessary that Chief Minister should be impleaded as party in this PIL and that too with his name. He pointed out that there are no personal allegations against the Chief Minister.