LOKESH NARAYAN CHORE Vs. ADDITIONAL COMMISSIONER, AMRAVATI

JUDGEMENT

(1.) Heard.

(2.) This petition arises out of the order dtd. 21/5/2018 passed by the Divisional Commissioner, Amravati, directing the Additional Collector, Amravati for removal of encroachment of the petitioners.

(3.) In the present matter, a proceeding under Sec. 53 of the Maharashtra Village Panchayats Act (in short the Village Panchayat Act") was initiated by the Additional Collector, Amravati at the instance of respondent Nos.4 and 5 for removal of encroachment alleged to have been done by the petitioners on the government land.