JAI LOK PARTY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking a direction to the respondents to quash the order dtd. 15/09/2023, Annexure P-6 passed by the Home Department, Government of Madhya Pradesh Vallabh Bhawan rejecting the petitioner's application for allotment of a Government house on account that petitioner's political party is neither a State Level or National Level recognized political party.

(2.) Shri Ved Prakash Nema, learned counsel for the petitioner submits that petitioner's party is a duly registered political party. There is nothing called National Level recognized political party or the State Level recognized political party and petitioner by virtue of President of Jailok Party is entitled to allotment of Government accommodation.

(3.) Shri Subodh Kathar, learned Government Advocate submits that there is no vested right in the petitioner to get allotment of a Government accommodation.