K. K. JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant petition has been preferred as pro bono publico by the petitioner being crestfallen by the action/inaction of the respondents, specially respondents No.5 to 7 whereby the park situate at Gast Ka Tajiya Tikoniya Nai Sadak, Gwalior, has been allegedly tried to be uprooted and in its place one electric sub- station/transformer is likely to be installed.

(2.) Grievance of the petitioner as reflected in the petition is that one park situate over the address referred above has been tried to be uprooted by the respondents whereas this park is an open space in the heart of the city which is being used by the general public to get fresh air and sigh of relief. Earlier in 2014, Municipal Corporation, Gwalior, allowed Inner Wheel Club to adopt the said park to maintain it and since then, club has maintained the said Tikoniya park by undertaking necessary maintenance work.

(3.) It is the grievance of the petitioner that after lapse of so many years such green stretch is tried to be converted into concrete jungle. Therefore, voice has been raised through instant Public Interest Litigation.