STATE OF M.P. Vs. ATMARAM

JUDGEMENT

(1.) THIS Second appeal arises on the following facts.

(2.) THE plaintiff erected a Pan -thela on one side of a road in Balaghat.

(3.) THE learned counsel appearing for the parties are agreed that the land of the road is owned by the State, and that the road is in the nature of a public street within the area of the Balaghat Municipality. It is also now agreed that the plaintiff is and has always been in unauthorised occupation.