SUNDERLAL CHOURSIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE petitioners have filed this petition alleging that the respondents -authorities have demolished the structure raised by the petitioners by treating it as encroachment.

(3.) COUNSEL for the petitioners submits that said PIL related only to particular khasra No. 1645 and 1548 whereas the petitioners have not encroached upon the aforesaid two khasra numbers but have raised the construction over Khasra No. 1553, 1554, 1555, 1556, 1558, 1565 and 1882. It is submitted that in such circumstances the act of the respondents in removing the construction raised by the petitioners on khasra numbers which were not mentioned in W.P. No. 120/2011 is contrary to law and therefore appropriate action be taken against the respondents.