MOHD. HAROON Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In these two writ petitions, the petitioners are challenging the validity of the Indore Development Plan, 2021, which came into effect from January 2008, after a delay of more than nine years.

(2.) Since the common question of law is involved in these writ petitions therefore, they are heard together and are being disposed of by this common order. For the sake of convenience the facts are borrowed from W.P.No.2164/2017.

(3.) The petitioners in W.P.No.2164/2017 are praying for the following relief :-