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Judgment
Heard Mr. S.B. Pandey, learned counsel for the petitioner. Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for the respondents.
By this public interest litigation, the petitioner prays for the following reliefs:
“10.1. That, the Hon’ble Court may kindly be pleased to call for entire records pertaining to the petitioner case for the kind perusal of this Hon’ble Court.
10.2. That, the Hon’ble Court may kindly be pleased to direct the respondent to make the rule for unauthorized elements who used the banner and poster upon the Government property and they should be punished and penalized for their unauthorized activities.
10.3. That the Hon’ble Court may kindly be pleased to direct the respondent authority to remove all the unauthorized banners and posters and hoardings from Government property within stipulated time and not to repeat the same activities upon the Government property and to comply the specific rule for their advertisement.
10.4. That the Hon’ble Court may kindly be pleased to direct the respondent authority to make a particular rule for penalized the concerned incharge for embezzlement (if any) for making the State neat and clean.
10.5. Any other relief, which may be deemed, fit by this Hon’ble Court just and proper in the facts and circumstances of the case may also be provided in favour of the petitioner.”
In support of this application, the petitioner relies on a representation, which was received by the Collector, Bilaspur on 3.08.2019. For the purpose of framing of rule, etc. no representation has been made to the State Government.
Considering the matter in its entirety, we are not inclined to entertain this petition at this juncture and accordingly, this petition is disposed of. We, however, grant liberty to the petitioner to approach the appropriate authorities for redressing the grievances.
Liberty is also reserved to the petitioner to approach this Court again in future, if need be.