SABULAL SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioners were allotted the land by the State in the year 1960 of S.No. 1719 which was joint but later on demarcated and a separate number 1719/4 was given to the land. Thereafter, in the year 1993, a proposal was considered by the State for allotting the same land of the petitioners to the Adwasis and a report was submitted in that regard as contained in Annexure PIG. Under Annexure P/7, the S.D.O. had expressed his agreement with the report of Annexure PIG but later on the Additional Collector, Gwalior directed the report to be filed and no orders were passed in that regard. The petitioners contend that being instigated and encouraged by the inquiry, some persons of the Adwasis sect are trying to encroach upon the land in dispute and they would create a situation involving the law and order at the spot. The petitioners have also made a representation to the State as contained in Annex. P/12, but the representation has not yet been decided and the State has not taken any step in that regard, as is contended by the petitioners.

(2.) IN view of the contentions raised and the prayer made by the petitioners, the petition is being disposed of with a direction to the respondents to consider the representation (Annex. P/12) of the petitioners, and if so required, lodge the report to the concerned police station so as to maintain the law and order at the spot, so that no breach of the provisions of the law is committed.

(3.) WITH the above direction, the petition is finally disposed of.