DILIP SINGH YADAV Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) ON behalf of the petitioner, a political and social worker of Karera, District Shivpuri, this Public Interest Litigation petition is preferred under Article 226 of the Constitution for India for issuing the appropriate writ against the authorities of the respondents for the following reliefs : -

(3.) IN view of such submission, again on asking the counsel whether before approaching this court he has filed the elaborate representation with respect of the dispute as stated in the petition in the office of the state authorities or the Collector, on which firstly he has submitted that he has filed such objection by way of Annexures P/8 and P/9 and in continuation he restricted his prayer and prayed to extend the liberty to the petitioner to file a fresh elaborate representation with respect of the dispute raised in this petition with further prayer for appropriate direction to the authorities or the respondent No.2 to consider and decide the same on its own merits keeping in view the rules, regulations, notifications, provisions, circulars and the scheme promulgated in this regard on some early date within some time bound schedule.