ASHOK KUMAR Vs. VEER SINGH PADASIYA

JUDGEMENT

(1.) Petitioners allege willful disobedience of order dated 05/07/2017 passed in Writ Petition No.3998/2017.

(2.) Vide said Writ petition which was a Public Interest Litigation; whereby, direction was sought to remove the encroachment over Government land bearing Survey No.733 admeasuring 1.430 hectare and Survey No.736 ad-measuring 1.180 hectare situated at village Shyadra, Tahsil Veerpur, District Sheopur. The petition was disposed of in the following terms:

(3.) Petitioners, who are in occupation over part of Survey No.736, have filed this petition alleging that, the order passed in Writ Petition No.3998/2017 has been violated to the extent that, the directions have not been followed and yet the petitioners are adjudged as encroachers.