AMITABHA GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition is said to be filed in public interest. The petitioner seeks following reliefs:-

(2.) On considering the contentions and the pleadings, we are of the considered view that it may not be appropriate to entertain this petition as a public interest litigation. Even if the case of the petitioner is to be accepted that certain houses of certain persons have been demolished, necessarily those persons have a legal right to defend themselves and their properties in a manner known to law. We do not see any nexus with the petitioner and the persons whose properties have been demolished. Therefore, it is for those persons to appropriately move the Court for necessary order as they deem fit. We do not find any reason to entertain this petition on behalf of the present petitioner.

(3.) Accordingly, the petition is dismissed.