DHARMENDRA SINGH BHADORIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Public Interest Litigation takes exception to inaction on the part of the respondents, more particularly respondent No.3 in not removing encroachment over Public Park and as to action of respondent No.2 Registrar, Public Trust in wrongly acknowledging the action of private person in getting a trust created over Nazul land earmarked as Park.

(2.) Respondents No.1 and 2, and 3 and 5 have filed their response.

(3.) Respondent No.5 against whom there are allegations of converting a public park into a private property by including it within the fold of Trust in its return submits that the land in question remains a Park; however, as there was an old building existing, thus renovated and a temple was constructed with the condition that as and when the Municipality wants the construction will be demolished. A reference is made to an order passed by the Sub-Divisional Officer, Bhind on 20.09.2017; wherein, following findings are adverted at: [........OMMITED TO VARNACULAR TEXT.......]