[Cites 1, Cited by 0]
Madhya Pradesh High Court
Saransh Dubey vs State M P on 25 February, 2026
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-46640-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 28595 of 2025
(MONIKA SOLANKI Vs THE STATE OF MADHYA PRADESH AND OTHERS )
WP/12234/2019, WP/29530/2025, WP/46640/2025, WP/3905/2026
Dated : 25-02-2026
Shri Govind Pal Singh Songara, Advocate for the petitioner in W.P.
No.28595/2025.
Shri Ajay Bagadiya, Senior Advocate assisted by Ms. Kirti Dubey,
Advocate for the petitioner in W.P No.12234/2019.
Shri Manish Yadav, Advocate for the petitioner in W.P.
No.29530/2025.
Advocate Saransh Dubey - petitioner is present in person in W.P.
No.46640/2025.
Shri Abhinav P. Dhanodkar, Advocate for the petitioner in W.P.
No.3905/2026.
Shri Koustubh Pathak and Shri Vivek Patwa, Members of the
Committee.
Shri Vinay Zelawat, Sr. Advocate - Chairman of the Traffic
Committee.
Shri Shrey Raj Saxena, Dy. A. G. for the respondent/State in all the
petitions.
Shri Bhuwan Gautam, Advocate for the respondent No.2 in W.P.
No.28595/2025 and respondent No.3 in W.P. No.12234/2019.
Shri Ashutosh Gondli, Advocate for the respondent No.6 in W.P
No.12234/2019.
Shri Saransh Jain, Advocate for the intervenor in W.P.
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No.12234/2019.
In compliance to the order dated 19.01.2026, counsel for the State has
submitted that 08 agencies have been appointed for removal of the
barricades and dismantle of bus stops by the Corporation. He further
submits that out of 17 bus stops, in respect of 03 bus stops, partial dismantle
has already been done. He submits that nodal officers, as directed by this
Court has already been appointed. He also submits that he has prepared a
status report in this regard.
Let a copy of the status report be supplied to the counsel for the
petitioner and the same be uploaded in the ERP so that other counsels for the
petitioner may have access to the said report.
Shri Koustubh Pathak, who is member of the Committee appointed by
this Court also prays for time to submit the latest report within 10 days.
Considering the same, list the matter on 11.03.2026. On the said date,
the Collector, Indore and Commissioner, Municipal Corporation, Indore shall
remain present before this Court.
Shri Vinay Zelawat, Senior Counsel - Chairman of the Traffic
Committee appointed by this Court has submitted that the Traffic Regulatory
Committee is preparing its report. It is further submitted that meetings have
been held and to some extent the work regarding improvement of the traffic
in the town have been done. Nodal Officer Shri Kushwah, present in the
Court has been asked to continue to hold periodical meetings with the
Committee and to apprise them about their plans for smooth movement of
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the traffic on the said road and in the town. He will also invite suggestions of
the members of the Committee. Before next date, further progress report will
be submitted by the Committee.
Petitioner - Advocate Saransh Dubey, who is present in person submits
that this PIL is mainly related to the parking problem of Police Station
Bhanwarkua, which causes hindrance in smooth movement of the traffic on
the road.
Shri Vivek Patwa, Advocate, who is one of the member of the Traffic
Regulatory Committee will hold a meeting of DCP (Traffic) and also SHO,
Police Station Bhanwarkua to redress the aforesaid grievance of parking
problem on the road before next date. The DCP (Traffic) and SHO, Police
Station Bhanwarkua will attend the meeting on the date fixed by the
Committee. Before the next date, the Committee shall submit its report. The
petitioner(s) would be free to submit their grievances and suggestions before
the Committee.
Shri A. P. Dhanodkar, Advocate for the petitioner submits that the said
petition is a PIL relating to construction of elevated corridor on the BRTS
road. It is stated that the construction of the elevated corridor is not an
effective solution for resolving the traffic jam.
Issue notice to the respondents.
Shri Shrey Raj Saxena, Dy. A. G accepts notice on behalf of the
respondent Nos.1 to 5/State.
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Respondent No.6 is the Indore Development Authority.
The petitioner is directed to serve copy of the petition alongwith
annexures either to Ms. Mini Ravindran, Advocate or Shri Ambar Pare,
Advocate, who ordinarily represents the IDA before this Court.
Office is directed to reflect the name of Ms. Mini Ravindran and Shri
Ambar Pare, Advocates in the daily cause list on behalf of the IDA.
Counsel for the State shall file its short reply to the said petition before
next date.
IA No.848/2026 has been filed on behalf of Shri Brajendra Gupta
seeking intervention. Since, this is a PIL, IA is allowed and the intervenor is
permitted to assist this Court on the issue involved in the said PIL. IA stands
closed.
Shri Manish Yadav, Advocate for the petitioner has brought to our
notice the order dated 31.07.2025 with regard to removal of the flash lights,
sirens, change in number plates, which are not as per the provisions of the
Motor Vehicles Act, 1988.
Counsel for the State submits that he has already filed the reply and
also affidavit in compliance to the order dated 10.10.2025.
The petitioner is granted time to file the rejoinder, if any, before the
next date.
List all the matters on 11.03.2026.
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(VIJAY KUMAR SHUKLA) (ALOK AWASTHI)
JUDGE JUDGE
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