DINESH KUMAR JOSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of both the parties. This writ petition under Article 226 of the Constitution of India has been filed by the petitioner as a Public Interest Litigation(PIL) praying for the following reliefs :-

(2.) Brief facts of the case are that the petitioner is a doctor by profession and is public spirited person, therefore, the present Public Interest Litigation has been filed.

(3.) The issue involved in the present petition pertains to the grant of fishing rights in Teliya Talab, situated at Mandsaur, which is a prominent place of religious importance as also a prominent tourist attraction located within the municipal limits of Mandsaur Town.