Madhya Pradesh High Court
Rajesh Choubey vs The State Of Madhya Pradesh Judgement ... on 13 May, 2014
Writ Petition No.20739/2011(PIL)
13.05.2014
Shri Imtiaz Hussain, Advocate for the petitioners.
Shri Samdarshi Tiwari, Government Advocate for the
respondents/State.
This is Public Interest Litigation to issue direction to the Collector to remove all the unauthorized structures standing on the Government land, referred to in this petition.
Learned counsel for the State submits that the Collector has already taken action against all the unauthorized structures referred to in the petition.
There is no reason to doubt the correctness of the statement. If the petitioner is not convinced with this statement, is free to make representation to the Collector by specifically pointing out the unauthorized structures with all material details, in respect of which action ought to have been taken by the Collector. On receipt of such representation the Collector will proceed in the matter in accordance with law in respect of those structures expeditiously and not later than eight weeks therefrom. If petitioner is not convinced with the action taken by the Collector will be free to get this petition revived and including to seek action against the Collector for making incorrect and misleading statement before the Court that all the unauthorized structures standing on the disputed land have been removed. That proceedings can be considered on its own merits in accordance with law.
Petition disposed of accordingly.
(A. M. Khanwilkar) (K.K.Trivedi)
Chief Justice Judge
HS