VIJAY SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant petition has been preferred by petitioner under Article 226 of the Constitution raising grievance primarily in respect of execution of order dtd. 14/6/2022 passed by Tehsildar Bairad, District Shivpuri.

(2.) It is the grievance of petitioner that despite an order passed in his favor under Sec. 250 (8) of MPLRC, 1959, no affirmative step has been taken by respondents to get the land evicted from encroachers so that petitioner may reap benefits of order dtd. 14/6/2022. An application has also been filed in this regard.

(3.) Learned counsel for respondent/State fairly submitted that as per Sec. 250 (8) of MPLRC, appropriate proceedings shall be ensured by Tehsildar.