Madhya Pradesh High Court
Bhagwan Das Patel A.K.A. Baba Patel vs The State Of Madhya Pradesh on 21 August, 2017
CONC-1393-2017
(BHAGWAN DAS PATEL A.K.A. BABA PATEL Vs THE STATE OF MADHYA PRADESH)
21-08-2017
Shri Atulanand Awasthy, Advocate for the petitioner.
Smt.Namrata Agrawal, Government Advocate for the
respondents/State.
Present contempt petition is filed alleging non-compliance of an order passed by this Court on 23.1.2017 in Writ Petition No.960/2017.
The direction of the Court was to take action for removal of the encroachment in terms of Section 248 of the M.P. Land Revenue Code, 1959. The Court observed that the action should be completed after following due process of law preferably within a period of six months, but the period of six months cannot be said to be mandatory, completion of which gives rise to contempt proceedings.
We hope that the competent authority shall take an appropriate action as expeditiously as possible.
In view of above, Contempt Petition is disposed of.
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
C