SUMAN BAJPAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs :-

(2.) It is submitted by counsel for the petitioner that by the side of the land belonging to the petitioner, a government land is situated which is being used by her as a passage to her field which is surrounded by boundary wall. However, now the respondents are constructing a police station over the said land which would block the passage to the field of the petitioner and, therefore, it is submitted that the respondents may be directed to give a proper passage so that she can go to her agricultural land as early as possible.

(3.) Considered the submissions made by counsel for the petitioner.