SURESH KUMAR PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission. Petitioner claiming to espouse the cause of Scheduled Castes and Scheduled Tribes of Village Gahilgarh, has filed this Public Interest Litigation, seeking direction to National Thermal Power Corporation Ltd. to stop the work of installation of Ash Pipeline through Village Gahilgarh (West) District Singrouli and further direction to take action against the concerned officials in not taking action against the Corporation.

(2.) During course of hearing, we are apprised of the RTI queries which were sought for and answered by the NTPC, brought on record as Annexure P/2, which are in the following terms -

(3.) Petition is, accordingly, dismissed in limine.