MAHIPAL SINGH RAUTELA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD learned Counsel. This is a Public Interest Litigation whereby the petitioners have prayed that the respondents be directed to take steps forthwith for removal of encroachment over the land in dispute. They have further prayed to direct the respondents not to grant lease of the land vested in sanctuary to the Adiwasis and other persons. It is further prayed by them that the entire encroachments over the ways, charnoi lands, wells and talabs in the area be directed to be removed forthwith.

(2.) SUFFICIENT care has been taken in the order passed by the Apex Court in the case of Pradeep Krishan v. UOI (AIR 1996 SC 2040) dated 10th May 1996 and also by this Court by order dated 22.10.1997 in W.P. No. 845 of 1997.