DILIP PANJWANI Vs. COMMISSIONER, MUNICIPAL CORPORATION

JUDGEMENT

(1.) Particulars of writ petitions which shall govern by this order are as under:- <FRM>JUDGEMENT_103_LAWS(MPH)4_2011.html</FRM>

(2.) Vide order dated 31.3.2011 respondents were directed as under:-

(3.) Shri Akash Tripathi. Collector. Gwalior & N.B.S. Rajput. Commissioner, Municipal Corporation, Gwalior, submitted that the removal c encroachment is roughly over in the area of Sarafa Bazar, Uaulatganj, Phalka Bazar, Madhoganj. etc. It is submitted that so far as Maharaj Bada & Patankar Bazar are concerned. it is free from encroachment. They further submitted that so far as Darjioli is concerned. for widening of the road the properties of the house owners has to be taken for which sanction of the Government and the funds are awaited. It is further submitted that so far as development of those areas from where encroachment has already been removed, funds are sufficient to develop the same.