DIOCESE OF UJJAIN Vs. STATE OF M.P

JUDGEMENT

(1.) Heard.

(2.) The petitioner is mainly aggrieved with demarcation dtd. 24/1/2018 and alleged action taken by respondents on the basis of said demarcation.

(3.) Case of petitioner is that it is owner of land described in paragraph 6(III) of writ petition and is running a hospital therein. Further case of petitioner is that on the western side of the hospital 1800 sq.ft. land has been kept vacant by Municipal Corporation for widening of road and that the demarcation of land of survey No. 737/1/1 Min-2 allegedly belonging to respondent no. 6 was illegally done and on the basis of it, land adjoining to the boundary wall of petitioner has been dug resulting into blocking of emergency gate of petitioner. Further allegation has been made that official respondents are colluding with respondent no.6.