Madhya Pradesh High Court
Sonelal Barman vs The State Of Madhya Pradesh on 5 October, 2015
WP-16568-2015
(SONELAL BARMAN Vs THE STATE OF MADHYA PRADESH)
05-10-2015
Shri S.P. Pandey for the petitioner.
Shri Swapnil Ganguly, Government Advocate, for the
State on advance notice.
Interalia contending that encroachments have been
made on the government land as indicated in the petition and
seeking removal of the same, this petition has been filed.
Keeping in view the aforesaid, without entering into the
controversy on merits and without expressing any opinion on
the merits of the matter, it is directed that on the
petitionerâs filing a certified copy of this order, respondent
No.3 â Collector, shall look into the matter, and if any person is found encroaching on government land, he shall proceed to take action in accordance with law for removing the encroachments. We may clarify that we have not passed any order on the merits of the matter, it is exclusively for respondent No. 3 to take action after following the due process of law, and after hearing all concerned in the matter.
With the aforesaid observations, the writ petition stands dismissed.
CC as per rules.
(RAJENDRA MENON) (C V SIRPURKAR)
JUDGE JUDGE