RAM NIWAS GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) IN our opinion, in the context of reliefs claimed in the petition, the proposed respondents are neither necessary nor property party.

(2.) APPLICATION rejected.

(3.) BY this petition, filed as Public Interest Litigation, direction is sought against the respondents to remove encroachment found on the National Highway and surrounding location, put up at the instance of private respondent Aarkey Investment Private Limited by construction of D.B. Mall. Further, relief is claimed against the respondents to reconsider the allotment of land in favour of the said private respondent.