(1.) Heard Mr. Dharmesh Shrivastava, learned counsel for the appellant and Mr. Chandresh Shrivastava, learned Additional Advocate General, appearing for the State / respondent No.3.
(2.) The present intra Court appeal has been filed against the order dtd. 19/7/2023 passed by the learned Single Judge in WP(C) No. 3218 of 2023 (Smt. Krishna Devi Vs. Virendra Kumar Jangde & others), whereby the learned Single Judge has dismissed the writ petition filed by the appellant/writ petitioner.
(3.) The appellant/writ petitioner, who is an encroacher of a Government land at Vindhyawasini Ward, sheet No. 12, land No. 63, ad-measuring area 228 sq.m., submitted an application for granting ownership rights over the said land and the appellant has also deposited required amount for allotment of land, which is pending consideration before the authorities. In the meantime, the private respondent No.1 has moved an application under Sec. 36 of the Panchayat Raj Adhiniyam, 1993 (for short "Adhiniyam, 1993") before the Director, Panchayat, Raipur against the respondent No.2 & 3 on the ground that respondent No.1 is encroacher of the land at sheet No.12, land No.63 of Kawardha.