NITIN VISHWAKRAMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The grievance of the petitioner is that his house is situated in Mouza Polipathar Na.Ba.164, P.H.N.24/3, Gwarighat Ward/Dada Baburao Paranjpe Ward, Narmade Nagar, Tehsil and District Jabalpur having old Khasra No.24/138 part, New Khasra No.24/138/1 bearing Plot No.147. The private respondents are illegal occupants and have encroached the public road.

(2.) In the circumstances, respondent No.2 is directed to decide the complaint dtd. 8/3/2022 (Annexure P/8) taking into consideration report of the Naib Tehsildar, Gorakhpur Jabalpur, dtd. 4/3/2022 (Annexure P/6) by passing a reasoned and speaking order as expeditiously, preferably within a period of four weeks from the date of receipt of certified copy of the order. If it is found that road has been encroached then action to remove the encroachment shall be initiated in accordance with law after affording opportunity of hearing to all concerned.