RAHUL AGARWAL Vs. STATE OF M. P.

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the petition is heard finally.

(2.) By the instant petition filed under Article 226 of the Constitution of India, the petitioner has claimed the following relief (s):-

(3.) Shorn of unnecessary details, the facts of the case which are requisite to be stated are that the petitioner being an owner of a property situated at Khasra No.371 of Village Pureni, District Katni, area admeasuring 0.526 hectare had filed a civil suit for removal of encroachment made thereon and in turn, vide judgment and decree dtd. 22/3/2016, he succeeded in the said suit.