PARMANAND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition by way of Public Interest Litigation (PIL) projecting himself to be a social worker alleging that large number of High Rise Buildings are being constructed in the township of Indore and the respondents No.1 to 13 are not taking any action.

(2.) The petitioner has prayed for the following reliefs :-

(3.) Such type of PIL are being filed again and again and this Court while deciding a PIL of similar nature, has passed an order in W.P. No.6308/2017 (Pradeep Hinduja v/s The State of Madhya Pradesh & Another) on 17.12.2018. Paragraphs ? 37 to 53 of the aforesaid order reads as under :-