SUMAN SINGH SIKARWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This Public Interest Litigation has been filed by the petitioner being aggrieved by inaction on the part of the authorities of Municipal Corporation, Gwalior, specially in regard to illegal hoardings.

(2.) In the present petition, this Court on 12.12.2019 had directed as under :-

(3.) Thereafter, in compliance of the aforesaid order the petitioner has filed response/objection vide document No.1245/2020. Along with the objection, the petitioner has also filed a list of hoardings installed in the city of Gwalior against the Madhya Pradesh Outdoor Advertisement Media Rules, 2017 (hereinafter referred to as the 'Rules of 2017').