Madhya Pradesh High Court
Devendra Golhani vs The State Of Madhya Pradesh on 1 July, 2024
1 WP-16623-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJ MOHAN SINGH
ON THE 1 st OF JULY, 2024
WRIT PETITION No. 16623 of 2024
(DEVENDRA GOLHANI
Vs
THE STATE OF MADHYA PRADESH AND OTHERS)
Appearance:
(BY SHRI MAHENDRA PATERIYA - ADVOCATE FOR THE PETITIONER.)
(BY SHRI ANKIT AGRAWAL - GOVERNMENT ADVOCATE FOR THE
RESPONDENTS/STATE. )
ORDER
Learned counsel for the petitioner with reference to order dated 01.02.2024 passed by the Naib Tashildar, Ghansor, District Seoni (M.P.) submits that the application under Section 131 of M.P. Land Revenue Code, 1959 filed by the petitioner has already been allowed, thereby directing the encroachers of the path to remove the hindrances for smooth carrying out the movement of the cattle and agricultural equipments through passage. The order dated 01.02.2024 has already attained finality and still Naib Tashildar/respondent No.4 has not implemented the same, despite the representation dated 31st May, 2024 filed by the petitioner before the Collector Seoni, which has been duly marked to the Naib Tahsildar.
Keeping in view the nature of the controvercy, this writ petition is disposed of with the direction to the respondent No.4 to take note of the order dated 01.02.2024 and act in accordance with law., if there is no legal impediment in the implementation of the said order. While doing so, the respondent No.4 would be at liberty to ask for any police help from the concerned quarter after ensuring that there is no legal impediment for doing so.
Signature Not Verified Signed by: VINOD SHARMA Signing time: 02-07-2024 12:40:242 WP-16623-2024 With the aforesaid, petition stands disposed of.
(RAJ MOHAN SINGH) JUDGE Vin** Signature Not Verified Signed by: VINOD SHARMA Signing time: 02-07-2024 12:40:24