MANTHAN PARMARTHIK SANSTHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition by way of Public Interest Litigation being aggrieved by the action of the respondents by which they have allegedly violated the Madhya Pradesh Outdoors Advertising Media Rules, 2017 while allotting the sites for advertisement, which is as per contention of the petitioner, contrary to the various order passed by the Hon'ble Supreme Court as well as by this Court.

(2.) The petitioner's contention is that no advertisement can be permitted to be placed on BRTS as well as on M.G. Road. The relief prayed by the petitioner reads as under:-

(3.) This Court has already decided a matter on 13.11.2018 in the case of Parvez Iqbal v/s State of Madhya Pradesh and Others (W.P. No.22797/2018). The order passed by this Court in the aforesaid case reads as under:-