ASHOK SANGVI Vs. STATE OF M.P.

JUDGEMENT

(1.) HE is heard on I.A. No. 254 of 95. The application is wholly misconceived. It is impossible to make a direction. that a specific type of road be made at the place of the choice of the petitioner. It is for the State and Central Governments to see what amount is in their Treasury and how it is required to be spent. The application is, therefore, dismissed.

(2.) PARTIES heard finally.

(3.) IT may be observed here that the roads can be constructed only if there are financial resources with the State Government or the Central Government. It may also be observed that it is not only the persons of Badnavar who are interested in getting roads constructed, but there are millions and millions of people living in villages who would also like to have facilities of good roads, hospitals educational institutions etc. The first priority has to be given to them and thereafter only the financial resources should be diverted to towns and cities. In view of the above, this petition is misconceived.