GRAM PANCHAYAT KARAILA Vs. STATE OF MP

JUDGEMENT

(1.) HEARD Shri Rajneesh Gupta, learned counsel for the petitioner on the question of admission and interim relief.

(2.) THE petitioner has filed this petition being aggrieved by order dated 10.07.2012 passed by the Collector/ District Magistrate, Singrouli pursuant to the order passed by this court in W.P. No. 16209/2011 dated 26.09.2011, whereby the dispute between certain villagers and respondent no. 4, who has been granted licence under the relevant provisions of law to establish a magazine, was directed to be decided taking into consideration previous reports of the S.D.M. as well as the previous orders of the Collector and if necessary to take action against those who were interfering in and obstructing the authorities in implementing the law.

(3.) THE learned counsel for the petitioner further submits that the respondent no. 4 has made encroachments upon private land for the purpose of making an approach road to his magazine which fact has not been taken note of by the authority while passing the impugned order and in such circumstances, the impugned order passed by the Collector/District Magistrate, Singrouli be quashed.