JALINDHAR BHAMRE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of the Writ Petition No.368/2005 are narrated hereunder.

(2.) The Mayor-in-Council vide Resolution No.655 dated 22.09.2004 has taken a decision to transfer 61,000 sq.ft. of land for construction of an exhibition building (commercial complex) of seven storeys and later on the height to be raised up to ten storeys.

(3.) The petitioner's contention is that the resolution passed by the Indore Municipal Corporation dated 06.10.2004 and 22.09.2004 are contrary to the Zoning Plan No.3 (Residential), which is a part of Scheme No.54, a residential scheme.