SJASHI PANDEY Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking following relief(s):-

(2.) It is the case of the petitioner that possession of land of petitioner was taken without acquiring the same and, therefore, this petition has been filed for the above-mentioned reliefs. Accordingly, on 23/9/2024, this Court had raised certain queries and in response of which, affidavit of Ms. Shivani Singh, SDM, Adhartal, Jabalpur was filed.

(3.) It is a case where the authorities are out and out to flout the law of land and are not ready to accept their mistake and are also not ready to obey the orders not only passed by different Courts including High Court but are also not ready to comply the order passed by their own predecessor i.e. Collector, Jabalpur.