MUKESH WAHANE Vs. STATE OF M.P.

JUDGEMENT

(1.) Considering the nature of grievance made in this petition about the encroachments caused on the road connecting main road which connects Madanpur village to Waraseoni, District Balaghat, 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. We, accordingly, pass following directions for disposing of this petition:

(2.) Action taken report be filed by the Collector in this Court, on or before 7.1.2015. If such report is not filed, the matter be notified on 13.1.2015 under caption "Directions" for passing appropriate orders. Liberty is given to the petitioner 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.

(3.) This order shall be carried out promptly by all concerned in its letter and spirit. Subject to above, the petition and pending interim application(s) filed therein, be treated as disposed of.