RAMJAAN KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Considering the nature of grievance made in this petition about the encroachments caused on the Government land situated at garden and road situated in plan No.03 Plot No.30 to 36 situated in Raddi Chowki, Jabalpur (M.P.), instead of examining that grievance for the first time in this Court, we deem it appropriate that the said grievance ought to be examined by the Collector, Jabalpur in the first instance and thereafter to take appropriate legal action in accordance with law after following due process and giving opportunity to all concerned.

(3.) We accordingly, pass following directions for disposing of this petition: -