DINESHWAR PRASAD MEHTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of the petitioner in the present writ petition is the alleged illegal encroachment and subsequent illegal plotting being done on government land that situates at Khasra No.44/4 and 44/8 at village Lata, Tehsil Katghora, District Korba.

(2.) The counsel for the petitioner submits that on a complaint made by the petitioner, the respondents have already initiated action and an order was passed as early as on 10/9/2018, however, till date there has been no further action initiated by the respondents in terms of the order dtd. 10/9/2018.

(3.) Today when the matter is taken up for hearing, the counsel appearing for the Municipal Corporation submits that the Municipal Corporation shall ensure that appropriate proceedings and steps are taken in accordance with law after hearing all the parties within a stipulated period at the earliest.