SUNIL YADAV Vs. STATE OF MP

JUDGEMENT

(1.) The Municipal Council, Ganj Basoda has issued a notice on date 15/7/2010, by which the petitioner has been directed to remove the alleged encroachment within Twenty Four Hours, failing which, it is directed that the said encroachment shall be removed by the Municipal Council, Vidisha at the cost of petitioner.

(2.) The grievance of the petitioner is that petitioner is owner and title holder of the property, and possesses documentary evidence in respect of the property and a reply was filed by the petitioner before the respondent, but without considering the reply the respondent is proceeding further in the matter.

(3.) Considering the fact that the dispute is in respect of immovable property to which petitioner is claiming title on the basis of documentary evidence, therefore, in this circumstance the matter deserves to be examined by the Chief Municipal Officer, Ganj Basoda after due consideration of the reply and the documentary evidence filed by the petitioner.