MAKHAN DHAKAR Vs. STATE OF M. P.

JUDGEMENT

(1.) The present petition is preferred by the petitioner under Article 226 of the Constitution in the nature of Public Interest Litigation seeking following reliefs:-

(2.) It is the submission of counsel for the petitioner that present petitioner is a Social Activist and District President of Rastriya Bhrastachar Unmoolan Samiti and is involved in public interest activities for stemming the growth of corruption in public life.

(3.) The grievance of the petitioner is that one piece of government land as referred in the petition is encroached upon by some private persons and they have made construction over it. Once this fact was brought to the notice of Revenue Authorities including the Collector District Shivpuri then although matter was taken care of but in a limited way whereby only fine Rs.50,000.00 was imposed over those encroachers but the land has not been taken back by the Revenue Authorities therefore, it appears that by imposing penalty Rs.50,000.00, illegal possession of those encroachers have been legitimatized. Therefore, this petition is preferred.