RAJESH JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD finally with the consent of the learned counsel for the parties.

(2.) THIS is third round of litigation. The matter pertains to encroachment over the land owned by the petitioner.

(3.) THE record further indicates that in earlier round when the dispute arose W.P.No.2202/96 was filed by the persons aggrieved as they were apprehending demolition of the shops constructed at Block No.3,4 and 5 situated at Madho Chowk, which were in their ownership. It was submitted in the writ court that the property belonged to the petitioners and therefore they constructed a cinema hall, porch and shops on the land owned by them. It is contended that on the complaint made against the petitioners, the spot was inspected by the authorities of Nazul department and they submitted a report that there was no encroachment on the land. Taking into consideration the dispute between the parties in the aforesaid Writ Petition No.2202/96, it was directed on 9/5/01 as an interim measure by this court that the action shall be taken after giving opportunity to the petitioners.