FEKOO RAM PANDEY Vs. STATE OF M P

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) CONSIDERING the nature of grievance made in this petition about the encroachments caused on the Government land bearing Khasra No.565, 567, 568 and 641 (including Pradhan Mantri Gramin Sadak situated at Khasra No.568 and 641) situate at village Amilwan, District Singrauli, instead of examining that grievance for the first time in this Court, we deem it appropriate that the said grievance ought to be examined by the Collector in the first instance and thereafter to take appropriate legal action in accordance with law after following due process and giving opportunity to all concerned.

(3.) WE , accordingly, pass following directions for disposing of this petition: -