(1.) PETITIONER claims to be a political worker. He has filed this petition as Probono Publico seeking issuance of appropriate writs to cancel the sanction dated 6.4.1994 (Annexure E), accorded by respondent No. 2 (Joint Director, Town and Country Planning, Indore) for construction of shops on ground floor (Bhutal) and structure for residential purpose over (uparatal) it, to demolish sanction, if any, by respondent No. 3 (Indore Municipal Corporation) and to remove the construction made so far.
(2.) ON 8.5.1995, this Court directed stoppage of further construction. Respondents have filed the reply in opposition. It is categorically contended that
(3.) NO person has approached this Court with the case that he is in any way affected by the permission or sanction or actual construction. We do not find that public interest is in peril. In view of stand taken by the respondents, we are satisfied, particularly on the statement of the counsel for the respondent No. 3, that this petition is devoid of substance and should, therefore, suffer fate of dismissal. Accordingly, we dismiss the petition and vacate interim order passed by this Court on 8.5.1995. In the interests of justice, we also direct the petitioner to pay sum of Rs. 500/ - as costs to the respondents No. 5 and 6.