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Murarilal vs State of Madhya Pradesh

Madhya Pradesh High Court · Decided on 10 September 2013 · Citation: (2013) 09 MP CK 0125

HON’BLE JUDGES
Sujoy Paul, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 226
RESULT
Disposed Off
CASE NUMBER
Writ Petition 5328/13
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Judgment

4 paragraphs · 175 words

Sujoy Paul, J.—Heard. By filing this petition under Article 226 of the Constitution of India, the petitioner has prayed for a relief that it be declared that nobody should cause hindrance in the Pooja of the Temple and nobody should cause any loss to the standing crops, nor anybody should create any encroachment.

2.

Shri V.S. Chauhan, learned counsel for the petitioner, submits that he will be satisfied if Annexure P-1 (page 9) dated 30.7. 2013 is directed to be decided by the Collector.

3.

I have heard the learned counsel for the parties.

4.

The petition is based on apprehension. There is no material to show any violation of any fundamental, statutory or vested right of the petitioner. Even representation dated 30.7.2013 is silent as to who is creating hindrance against the petitioner. In absence of specific material particulars, no mandamus can be issued. I find no reason to entertain the petition. Petition is not entertained. However, liberty is reserved to the petitioner to file proper petition with proper foundation. Petition is disposed of.