JAGDISH SINGH YADAV Vs. NARENDRA SINGH YADAV

JUDGEMENT

(1.) Heard.

(2.) On behalf of applicant - Jagdish Singh Yadav this petition has been preferred for review / modification of the order dated 5.8.2013 passed in W.P.No.5246/2013 (PIL) by the Coordinate Division Bench of this Court, whereby such petition filed on behalf of respondent No.1 herein was disposed of with a direction that authority shall consider representation of such petitioner/respondent No.1 herein (Annexure P/1) submitted by him in such petition with a further direction to such authority that if it is found that there is encroachment, the authority shall take proper steps in regard to removal of such encroachment within the period of six weeks from the date of receipt of copy of such order. Pursuant to that, after taking cognizance on the representation of respondent No.1, the authorities of the State had issued a show -cause notice dated 12.8.2013 to the present applicant under Section 248 of the M.P. Land Revenue Code with a direction to demolish and remove his alleged encroachment over the public land. After receiving such show -cause notice, the applicant herein, has approached this Court with Writ Petition No.4272/2014 for quashment of such show -cause notice and on consideration of such writ petition of present applicant, vide order dated 30.7.2014 such petition was disposed of with following observations: -

(3.) Apart the aforesaid, when the order dated 5.8.2013 passed in aforesaid W.P.No.5246/2013 (PIL) was not complied with by the authorities, then respondent No.1 herein had approached this Court with a connected Contempt Petition No.131/14 and in pendency of such Contempt Petition, on behalf of the applicant who was not a party in the aforesaid earlier petition [W.P.No.5246/2013 (PIL)], this review petition has been filed to review the aforesaid order dated 5.8.2013 passed in aforesaid W.P.No.5246/2013 (PIL) on dated 12.2.2015.