VIKAS YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of grant of interim relief.

(2.) By this public interest litigation, the petitioners are challenging the irregularities in the Cricket Match, which is being organized by the respondents on 14th October, 2015 at Holkar Stadium (Usha Raje Stadium, Indore) and prayed for the following relief: -

(3.) Learned counsel for the petitioners submits that Commercial Tax Department of the Government of Madhya Pradesh (Respondent No.1) contrary to the principles laid down by the Apex Court, granted exemption on entertainment tax under Section 11 of the Madhya Pradesh Vilasita Manoranjan, Amod Evem Vigyapan Kar Adhiniyam, 2011 (herein after referred to as the Adhiniyam), just to give benefit to respondents No.2 and 3. It is also submitted that by order dated 6th October, 2015, the District Collector, Local Administration had directed for closure of the Government Offices' / Public Undertakings' Office, which is adjoining to the Holkar Stadium. He further submitted that there are number of irregularities in distribution of the tickets and they illegally issued Passes to the VIP, just to please them.