RAM NIWAS PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition is been filed challenging the legality and validity of the impugned order dtd. 6/10/2021 passed by respondent no.3 whereby, he has imposed an excess penalty amounting to Rs.66,87,840.00 on the ground that the petitioner has encroached upon an area of 1084 sq. feet according to the R.I. report and was further directed to remove the encroachment within a period of three days. It is alleged that in the year 1998, respondent/Revenue authorities allotted lease (Patta) in favour of petitioner and his parents admeasuring area 800 sq. ft. each situated at Ward No.4 in front of Municipal Council Umariya, District Umariya (M.P.) under the Rajeev Ashray Yojna and since then after constructing the house over the aforesaid land, he is residing.