BALLU @ BALVEER JATAV Vs. PREMBAI

JUDGEMENT

(1.) Petition is heard finally.

(2.) The present petition has been preferred against the order dated 15.06.2018 passed by Sub-Divisional Officer, Kolaras, District Shivpuri, whereby jail warrant has been issued against the petitioner.

(3.) It is the case of the petitioner that the respondent No.1 Prembai filed a complaint before Naib Tahsildar under Section 250 of the Madhya Pradesh Land Revenue Code, 1959 alleging about the forcible possession as encroacher taken by the petitioner over the land belonging to the respondent No.1 Premabai. Naib Tahsildar vide order dated 21.08.2017 allowed the application of respondent No.1 and directed to pay Rs.13750/- and further direction was given to the petitioner to vacate the possession, else petitioner had to face consequences of civil jail under Section 250(A) of the Code.