RAJU SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioners have filed this petition against demolition of their boundary wall. The petitioners further prayed a relief that an adequate compensation be awarded to the petitioners for the loss caused to them due to illegal demolition of boundary wall.

(3.) THE petitioners pleaded that officers of the Public Works Department marked a sign against the boundary wall, then they submitted representation to the respondent No.2 Collector Gwalior pleading the fact that they are the owners of the land and they have not made any encroachment over the government land. Without considering that representation, the boundary wall of the petitioners was demolished on 1st March 2013 and the authorities had taken the land of the petitioner, area 11 x 190 feet, for the purpose of laying down the road. Before that, no notice was issued to the petitioner neither any proceeding under Section 248 of the M.P.Land Revenue Code, 1959 (hereinafter referred to the 'Code') was initiated against the petitioners.