MAHENDRA SINGH BHADAURIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) The instant petition has come up under caption "Directions" merely to ensure compliance of order dated 30.09.2019 by which this petition filed in shape of PIL was finally disposed of with certain directions.

(2.) During the process of compliance which has taken place after the petition was disposed of on 30.09.2019, the respondent/company has filed an affidavit of Mr. D.B. Thakre, General Manager (City Circle), MPMKVVCL, Gwalior assigning the sole reason of paucity of funds by submitting that out of total requirement of Rs.18.32 crores for executing the directions passed by this Court on 30.09.2019 only Rs.7.75 crores can possibly be collected even if each of the 8400 plots in 106 unauthorized colonies of Gwalior deposits Rs.3,000/- per K.W.

(3.) Thus, the sole ground raised for explaining non-compliance of the order dated 30.09.2019 is of shortage of funds.