JASRAM JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioners allege that land forming part of Survey No.1, area 4.704 hectare of village Supawali, Gram Panchayat Supawali, District Gwalior is recorded as Govt. Land, accordingly, seek direction to the authorities concerned to initiate action against the encroachers and free the land and restore it as Government land.

(2.) Since there is allegation with regard to encroachment over the Government land, this court is of the considered opinion that the cause of justice would be best served if the Collector, Gwalior is directed to cause an enquiry and take appropriate steps in accordance with law in case encroachment is found on the alleged Government land.

(3.) Petition is, accordingly, disposed of with the following directions:-