RAJU KACHER Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner in the present public interest litigation has challenged the sale deed executed by Smt. Madhu Singh, said to be the mother of respondent No.4 - Vikram Singh in favour of respondent No.5 - Nagar Parishad on 20.07.2016.

(2.) Learned counsel for the petitioner was warned in the very beginning that the present petition appears to be an abuse of the process of law, having failed in the earlier writ petition but, the counsel insisted to argue the matter and therefore, we have heard the arguments and proceed to decide the writ petition.

(3.) The grievance of the petitioner is that the sale consideration has been inflated in the said sale deed; therefore, there is a loss of public money. The petitioner has claimed the following reliefs in the present writ petition: