SADASHIV Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The prayer in this writ petition is to direct the respondents to take action in accordance with law vide Annexures-E, F, G, H & J and also direct them to conduct "Hadbast" proceedings for removal of encroachment on the boundaries having been demarcated.

(2.) It is not in dispute that the petitioner had earlier filed W.P. No.101760/2019 and that writ petition was disposed off directing the petitioner to make an application in the prescribed form and the authorities were directed to take necessary measures in accordance with law expeditiously.

(3.) It is the case of the petitioner that in the said order, by inadvertence the Gram Panchayat Number has been mentioned as "1207/C/11" instead of "1207/C/12" and in that view of the matter, the respondents are not taking any action.