Madhya Pradesh High Court
Rajendra Rajak vs The State Of Madhya Pradesh on 20 June, 2025
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 WP-19885-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 19885 of 2024
(RAJENDRA RAJAK Vs THE STATE OF MADHYA PRADESH AND OTHERS ) Dated : 20-06-2025 Shri Dharmendra Soni, learned counsel for the petitioner. Shri Yash Soni, learned Deputy Advocate General for the State.
Heard on I.A. No.20181/2024, which is an application for recalling of order dated 18.10.2024.
Petitioner is aggrieved of order dated 18.10.2024 passed by Hon'ble Division Bench of this Court on the ground that petitioner had in fact made a prayer for removal of encroachment from government land contained in Survey No.792(s), copy of which is enclosed along with the writ petition as Annexure P-1.
It is submitted that some how his prayer could not get correct attention and taking his prayer for removal of encroachment from his private land, for which he has already initiated proceedings under Section 250 of MPLRC, petition is dismissed.
Shri Yash Soni, learned Deputy Advocate General submits that if petitioner is restricting his prayer for removal of encroachment from government land contained in Survey No.792(s), then this petition can be disposed of with a direction to the concerned Collector, Maihar to examine as to whether there is any encroachment on the government land and if encroachment is found, then to take appropriate action in accordance with law.
Signature Not Verified Signed by: MOHD TABISH KHAN Signing time: 20-06-2025 18:38:562 WP-19885-2024 In view of such submissions made by rival parties, impugned order dated 18.10.2024 is recalled.
With the consent of the parties, matter is disposed of in the following terms:-
"The Collector, Maihar is requested to examine as to whether the land contained in survey No.792(s) at village Dehla, Patwari Halka Delha, Tehsil Maihar, District Maihar is a government land or not. If it is a government land and any encroachments have been caused on the government land, then shall cause removal of such encroachments within a period of thirty days from the date of communication of this order."
With the aforesaid direction, I.A. No.20181/2024 is allowed and disposed of.
(VIVEK AGARWAL) (VIVEK JAIN)
JUDGE JUDGE
MTK
Signature Not Verified
Signed by: MOHD TABISH
KHAN
Signing time: 20-06-2025
18:38:56