PREM CHAND JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) SINCE , all these above writ petitions have been filed against the show cause notices issued by the Municipal Council, Sheopur, they were heard together and are being disposed of by this common order. For the sake of convenience, the facts stated in W.P.No.8722/2012 have been taken into consideration.

(2.) THE petitioner has filed this petition (W.P.No.8722/2012) against the impugned show cause notice, Annexure P/1 dated 23/11/2012. By the aforesaid notice, the petitioner was directed to remove the encroachment within a period of 10 days, failing which, the Municipal Council shall take appropriate action in regard to removal of encroachment.

(3.) THEREAFTER , the petitioner along with other persons submitted documents and replies before the Municipal Council. The petitioner pleaded before the Municipal Council that he received the land in dispute vide a registered sale-deed, he was granted permission by the Municipal Council to make construction and in accordance with the permission, he had made the construction.