(1.) Heard.
(2.) This petition has been filed by the petitioners, who are sought to be removed as encroachers from the area of Madan Mahal Hills and adjoining areas reserved in the Master Plan for the purposes of Environmental Parks, Recreational Areas, Zoo, Garden, Urban Green Area etc. This Court, way back in the year 1996 in W.P.Nos.1591/1995, 11270/2012 and other connected matters, had passed orders for removal of encroachments from these areas. Repeated orders thereafter have also been passed by this Court. The State authorities are now taking steps to remove the encroachments and several of them have already been removed. The State authorities have also made a statement before this Court that as these areas are reserved for other public purposes under the relevant statutory provisions, even in cases where pattas have been granted, the same are being cancelled in view of the provisions of Section 3(A) of Madhya Pradesh Nagirya Kshetron Ke Bhumiheen Vyaktiyon Ke Pattadhikaron Ka Pradan Kiya Jana Adhiniyam, 1984, and steps for clearing this area from all encroachers or occupiers are being taken up by them. The State authorities have also made a statement that, though there is no direction to that effect by this Court, it is taking up steps to provide alternative accommodation to those persons who are entitled to the same in accordance with law on account of patta rights or other rights conferred in accordance with the scheme.
(3.) This Court in a similar petition, W.P No.22922/2018, having considered all these aspects, has already dismissed the petition, moreso, as no individual right is created or exits in the petition and that the order passed by this Court way back in the year 1996 and the subsequent orders passed by this Court in the writ petition have become final and have been passed in public interest and are in consonance with the statutory provisions of the Madhya Pradesh Municipal Corporation Act, The Madhya Pradesh Municipalities Act, The Madhya Pradesh Panchayat Raj Adhiniyam and The Madhya Pradesh Town and Country Development and The Madhya Pradesh Nagirya Kshetron Ke Bhumiheen Vyaktiyon Ke Pattadhikaron Ka Pradan Kiya Jana Adhiniyam, 1984 and in such circumstances, as the action of the respondent authorities are in furtherance and in consonance with the said provisions mentioned above, the question of preventing or prohibiting the State from taking up action for removing the encroachments or corrective measures for cancelling the pattas that have wrongly been granted, contrary to the provisions of law, does not call for any interference.