RAJENDRA SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this writ petition under Article 226 of Constitution of India challenging notice dtd. 13/1/2023. Tehsildar, Tehsil-Hata District-Damoh had issued notice to petitioner under Sec. 248-1 of Madhya Pradesh Land Revenue Code.

(2.) Petitioner was asked to file his reply and show documents regarding his ownership and possession over Khasra No.144/1 measuring 0.749 hectares. It is submitted by petitioner that he has not done any encroachment over part of Khasra No.144/1 i.e. 10 X 30 square feet of land.

(3.) His house is built on Khasra Nos.145/1 and 146, which is under ownership of petitioner. He had filed a detailed reply before Tehsildar but Tehsildar without considering his reply has put a red mark on his house for demolition. It is submitted that his house would be demolished at any time without consideration of his reply. In these circumstances, counsel for petitioner prays for interference by this Court.