USHA VERMA Vs. PITHAMPUR MUNICIPAL COUNCIL

JUDGEMENT

(1.) The petitioner before this Court Smt. Usha Verma, who is aged about 60 years, has filed this present petition stating that she is resident of Pithampur, District - Dhar and respondents No.3 to 5, who are legal heirs of one Rajaram Patel, are constructing a house over a land which is earmarked for park.

(2.) The petitioner has further stated that a plot was purchased by her at Ramratan Patel Colony, District - Dhar (M.P.) and she is residing at the aforesaid place since 2009. The petitioner has further stated that respondents No.3 to 5 are colonizer and they have developed the area. However, her grievance is that the area, which is reserved for park, is being used for the purpose of constructing building / duplex / complex.

(3.) The petitioner has filed the approved map and she has also enclosed the complaint made to the C.M. Help Line as well as complaint made on Municipal Council (AnnexureP/7 and P/8) and she has also filed the photograph in respect of the construction, which is going on upon the alleged park.