RAMDAYAL JATAV Vs. THE STATE OF M.P.

JUDGEMENT

(1.) HEARD . This Public Interest Litigation has been filed by the petitioners in regard to illegalities of sale of land which was reserved for park.

(2.) THE petitioner has pleaded that one Brijmohan Lal Bohare submitted an application before the Sub -Divisional Officer, Bhind on 05 -02 -1966 in regard to survey of land and the Sub -Divisional Officer Bhind vide order dated 30 -06 -1967 granted permission for diversion of land of survey nos.2667, 2668/2, 2669, 2670 and 2671 with some conditions and thereafter the Town and Country Planning, Gwalior accepted the revised layout plan on 18 -03 -1972 and in the aforesaid layout plan certain area red mark "ABCD" was reserved as open land for park. However, some persons had sold the land of park as plots to the private persons.

(3.) THIS Court disposed of the aforesaid writ petition with the following directions: -