RAJ KUMAR GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed seeking the following reliefs :

(2.) The counsel for the petitioners submits that pursuant to the order passed in Writ Petition No.2781 of 2021 dtd. 11/2/2021, the respondents-State are in the process of removing the petitioners on the ground that they are encroachers on the lands in question. That even though notices were issued by the State and the reply was filed by the petitioners, the same has not been considered. They have submitted various documents with regard to the proof of their right, title and possession over the lands in question. Notwithstanding the same, the respondents are hell bent upon demolishing their structures.

(3.) On considering the same, we are of the view that the question of the right, title or possession of the petitioners over the lands in question cannot be agitated in a writ petition. The appropriate remedy for the petitioners is to approach the civil court in order to establish their right or title.