The Division Bench of the Madhya Pradesh High Court comprising Chief Justice Ravi Malimath and Justice Purushaindra Kumar Kaurav in the case of Amitabha Gupta v. State of Madhya Pradesh and Ors has dismissed the PIL seeking direction from the Court to order the Respondents for furnishing the information of the houses of the people who were in conflict with law which were demolished by the Respondent .
Reasoning and Judgement of the Case
The Court considered the contentions and pleadings of the parties and expounded that “the Court is of the considered view that it may not be appropriate to entertain this petition as a public interest litigation. Even if the case of the petitioner is to be accepted that certain houses of certain persons have been demolished, necessarily those persons have a legal right to defend themselves and their properties in a manner known to law.”
The Court further observed that the court didn’t find any nexus with the petitioner and the persons whose properties have been demolished.
Therefore the Court dismissed the petition and held that it is for those persons to appropriately move the Court for necessary order as they deem fit.
Case Details
Case: - WRIT PETITION No. 8749 of 2022
Petitioner – Amitabha Gupta
Respondent - State of Madhya Pradesh and Ors
Judge: Chief Justice Ravi Malimath and Justice Purushaindra Kumar Kaurav
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