GRAM PANCHAYAT SARASDOLI Vs. STATE OF M P

JUDGEMENT

(1.) Gram Panchayat Sarasdoli, tehsil Shahpura, district Dindori, vide this petition under Article 226 of the Constitution of India seeks direction to respondents to initiate action and remove encroachment over the government land within GRAM Panchayat Sarasdoli.

(2.) It is contended that Khasra No. 848 and other government land in the market place of village Sarasdoli is being encroached upon by the persons having no authority to occupy the government land. IT is urged that though within the power of Tehsildar under section 248 of the Madhya Pradesh Land Revenue Code, 1959 no action is being taken despite of he being apprised of the said encroachment.

(3.) Learned Deputy Advocate General appearing for the State does not dispute the above legal position and submits that the Tehsildar may be directed to take recourse to law.