DHARMENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally with the consent of the parties.

(2.) This petition has been filed by the Petitioners (33 in numbers), who have their shops in the building One Centre, opposite 56 shops (hereinafter referred to as 56 Dukan as they are popularly known), Indore, under Article 226 of the Constitution of India, seeking the following reliefs:-

(3.) The grievance of the petitioners is that the respondents including the State Government, as also the Municipal Corporation, Indore, have restrained the petitioners from free access to their shops from M.G. road, Indore, by erecting steel pillars, and also by encroaching upon the parking space/MOS of the aforesaid building.