RAMAVTAR SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Issue notice to the respondents on payment of process fee within seven working days by RAD mode, failing which, this petition shall stand dismissed without further reference to the Court.

(2.) Heard on the question of interim relief.

(3.) Counsel for the petitioner has drawn attention of this Court to Annexure-P/9, whereby the application filed under Sec. 32 of the MPLRC by the private respondent seeking relief granting injunction in his favour against the petitioner. The said application was rejected by the Tehsildar vide order dtd. 16/3/2022 (Annexure-P/12). The matter travelled up to the Collector and vide order dtd. 27/10/2022 (Annexure-P/14), the Collector has also upheld the order passed by the Tehsildar holding that the proceedings under Sec. 32 of the MPLRC are not meant for all these purposes to settle the private dispute. However, a liberty was granted to the private respondent to initiate proceedings under Sec. 250 of MPLRC, in case, any encroachment is found to be done by the petitioner and a liberty was also granted to the authority to initiate proceedings under Sec. 248 of MPLRC, if it is found government land. However, no such application under Sec. 250 of MPLRC was filed by the private respondent. Thereafter, an application under Ss. 11 and 12 of the Contempt of Courts Act was filed by the private respondent pointing out non-compliance of the order passed by the Collector, in which, cognizance has been taken by the Collector vide impugned order dtd. 29/12/2025.