MANGAL CHAND TANDAN Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard.

(2.) Case of the prosecution is that long encroachment of one Faglal was regularized by granting him lease in respect of grass land. The allegation against the applicant is that on the basis of the report of the applicant, Tahsildar proceeded to grant patta.

(3.) Learned counsel for the applicant submits that the report submitted by the applicant was factually correct in which it was stated that the applicant Faglal is an encroacher and the nature of land encroached was grass land. If on this basis, Tahsildar proceeded to pass an order of grant of patta, no criminality is involved.