KALIRAM Vs. STATE OF CHHATTISGARH AND OTHERS

JUDGEMENT

(1.) As the facts and issues involved in all these writ petitions are similar and identical, they are being disposed of by this common order. For convenience, the leading case shall be Writ Petition (C) No. 1420 of 2016.

(2.) The challenge in the present writ petitions is the notice date 01.06.2016 (Annexure P/1) whereby the petitioner have been asked to move out of their house as they have been found to have encroached upon the said property.

(3.) Learned counsel appearing for the petitioners submits that the petitioners are residents of the said village since more than five decades and having constructed Pakka houses in the said place and are in continuous and uninterrupted possession over the said houses. They have also obtained all the civic rights from the local bodies being resident of the said houses. Suddenly on 01.06.2016 (Annexure P/1) notice of removal of encroachment has been served upon the petitioners with a direction to remove the encroachment i.e. dwelling houses/shops within a period of seven days and also to pay a fine of Rs. 100/- each leading to the filing of these writ petitions.