UMESH KUMAR BOHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner, an Advocate by profession, claiming to be a public activist, vide this writ petition under Article 226 of the Constitution, styled as Public Interest Litigation, questions the constitutional and legal validity of Rule 15A of the Madhya Pradesh Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998 (for brevity "1998 Rules").

(2.) That 1998 Rules are framed by the State Government in exercise of the powers conferred by Sections 292-A, 292-B, 292-C and 292-E read with Section 433 of the Madhya Pradesh Municipal Corporation Act, 1956 (for short "1956 Act") and Sections 339-A, 339-B, 339-C and 339-E of Madhya Pradesh Municipalities Act 1961 (for short "1961 Act").

(3.) The issue, as apparent from the pleadings, relates to regularization of illegal colonies.