PRAMOD KUMAR GOEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) CONSIDERING the nature of grievance made in this petition about the encroachments caused on Government/Municipal land, 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/Commissioner, Municipal Corporation, Indore, as the case may be, in the first instance; and thereafter the concerned Authority to take appropriate legal action in accordance with law after following due process and giving opportunity to all concerned.

(3.) ACTION taken report be filed by the Collector/Commissioner, Municipal Corporation, Indore in this Court, on or before 30/9/2014. If such report is not filed, the matter be notified on 13/10/2014 under caption "Directions" for passing appropriate orders. Liberty is given to the petitioners to move this Court if the action taken report is deficient or discloses that complete action has not been taken to remove all the unauthorized occupants/structures.